Section 55 in The Delhi Development Authority (Management And Disposal Of Housing Estates) Regulations, 1968
55. Transfer to ownership to allottee.
- When the property is disposed of by way of sale, the allottee shall become the owner only after the full disposal price and all other dues have been paid by him to the Authority and the transfer of the property has been effected through a Conveyance Deed executed in such form as may be prescribed by the Authority and the common portions and common services have been transferred to the Agency through a Conveyance Deed executed in such form as may be prescribed by the Authority.
