Section 41 in The Delhi Development Authority (Management And Disposal Of Housing Estates) Regulations, 1968
41. Registration of Agency.
- The Vice-Chairman after he is satisfied himself that the constitution of the Agency is in consonance of these regulations, shall register such Agency and issue a certificate of registration to the Agency and a certificate of membership to each constituent member of the Agency.Further, if so directed by the Vice-Chairman the Agency shall get itself registered under Societies Registration Act, 1860 within such period as may be prescribed by the Vice-Chairman.
