Section 5 in National Capital Territory of Delhi (Recognition of Property Rights of Residents in Unauthorised Colonies) Regulations, 2019
5. Conferment of rights.
(1)The conferment of rights on land under the footprint of the building shall be in proportion to the carpet area of the floor held by the resident.(2)In cases where the total carpet area of a floor in a building exceeds the plot area, (i.e. having projections beyond plot area), rights shall be restricted only in respect of the plot area.(3)In cases where the total carpet area of ground floor in a building is less than the plot area (i.e. ground coverage is less than hundred per cent.), rights shall be conferred only in respect of the land under the building footprint.(4)The procedure for submission of application for conferment of rights and the examination thereof including issuance of conveyance deed or authorisation slip, as the case may be, shall be such as specified in Annexure IV.(5)The Delhi Development Authority shall ensure that in cases of unauthorised colony falling on acquired land, the residents of which has been allowed for property rights under these regulations, no compensation is released, and no resident or his predecessors in interest shall claim such compensation even in cases where the amount of compensation has been deposited with the Courts or Land Acquisition Collector or other agencies.(6)The payment of charges, and interest on late payment, if any, for all category of land, shall be collected by the Delhi Development Authority and kept in the 'Special Development Fund'.(7)The boundaries of unauthorised colonies or clusters of unauthorised colonies shall be delineated by the Delhi Development Authority.(8)The Delhi Development Authority shall prepare Local Area Plan and Development Control Norms for all unauthorised colonies or clusters of unauthorised colonies and make necessary amendments in the Master Plan for Delhi (MPD)-2021and Urban Building Bye Laws for Delhi (UBBL)-2016 to pave the way for planned redevelopment of the existing units on "as is where is" basis.(9)The Delhi Development Authority shall ensure correct identification of resident applicants.(10)The conveyance deed or authorisation slip, as the case may be, shall be issued for residential purpose only irrespective of current use of the property.(11)No Penalty and External Development Charge shall be levied from residents for recognising ownership or mortgage or transfer rights.(12)In case any dispute arises in respect of conferment of rights under these regulations, the aggrieved person may make a representation to the Delhi Development Authority, and upon receiving such representation, the Delhi Development Authority may, within a period of ninety days from the receipt of such representation and after hearing the parties, pass such order as it deems fit.
