NCT Delhi - Act
Delhi Development Authority (Management and Disposal of Housing Estates) Amendment Regulations, 2022
DELHI
India
India
The Delhi Development Authority Act, 1957
Delhi Development Authority (Management and Disposal of Housing Estates) Amendment Regulations, 2022
Regulation S-O-753-E- of 2023
- Published in Gazette of India : Extraordinary 723 on 17 February 2023
- Commenced on 17 February 2023
- [This is the version of this document from 17 February 2023.]
S.O. 753 (E ). In exercise of the powers conferred by sub -section (1) of section 57 of the Delhi Development Authority Act , 1957 (61 of 1957 ), the Delhi Development Authority with the previous approval of the Central Government , hereby makes the following regulations further to amend the Delhi Development Authority (Management and Disposal of Housing Estates ) Regulations , 1968 , namely :(1)These regulations may be called the Delhi Development Authority (Management and Disposal of Housing Estates ) Amendment Regulations ,2022 . (2)They shall come into force on the date of their publication in the Official Gazette. (i)for clauses (4) and (4a),the following clause shall be substituted , namely : (4) "Allottee " means a person or an entity to whom a property has been allotted by way of sale ;(ii)for clauses (5) and (5a ),the following clause shall be substituted, namely : (5) "Applicant " means a person or an entity who has sent an application through physical mode putting his or her or its representative's signature or affixing thumb impression thereon or through online mode :(iii)for clauses (16 ) and (16a ),the following clause shall be substituted ,namely ; (16)"Eligible person " means a person or an entity who is entitled to purchase the property in accordance with conditions of the scheme and in terms of these regulations ;';(iv)after clause (30a ),the following clauses shall be inserted , namely : (30b ) "Developing area " means an area or locality wherein more than 25 per cent . Flats or dwelling units under a housing scheme remain unsold ;';(30c ) "Unsold flats " means flats which could not find buyer after closing of a scheme and shall also include surrendered or cancelled flats ;';(30d ) "Entity " means ,(a)the Central Government or State Government or Union territories administration including subordinate or attached offices under their administrative control ; (b)autonomous body and public sector undertakings constituted by the Central Government or State Government or Union territories administration or partly by the Central Government and partly by oneor more States Government or Union territories administration ; and(c)local bodies ;'; (30e ) "Closing of Scheme " means six months from the conduct of draw of lots of the scheme ;'.