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 4] [Section 3] [Entire Act] Union of India - Subsection Section 3(w) in The Delhi Apartment Ownership Act, 1986 (w)“promoter” means the authority, person or co-operative society, as the case may be, by which, or by whom, any multi-storeyed building has been constructed;
