Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] NCT Delhi - Subsection Section 2(30c) in The Delhi Development Authority (Management And Disposal Of Housing Estates) Regulations, 1968 (30c)"Unsold flats " means flats which could not find buyer after closing of a scheme and shall also include surrendered or cancelled flats ;
