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[Cites 0, Cited by 0] [Section 9] [Entire Act]

NCT Delhi - Subsection

Section 9(1) in The Delhi Development Authority (Management And Disposal Of Housing Estates) Regulations, 1968

(1)The hire-purchase deposit shall be a sum as may be decided by Authority from time to time. Such deposit shall be non-interest bearing and shall be payable along with the application. Such deposit shall be adjusted after the expiry of the hire-purchase period at the time of execution of the conveyance-deed.