Section 57 in The Delhi Development Authority (Management And Disposal Of Housing Estates) Regulations, 1968
57. Transfer of common services to local authority.
- When an "Housing Estate" has been developed by the Authority, the Authority may require the local authority within those limits such "Housing Estate" is situated, to assume responsibility for the maintenance of all or any of the following amenities, namely: -(a)roads and paths, sewers, storm water drains, water supply and ancillary installations, street lighting and other similar amenities;(b)open spaces intended for recreation and ventilation;(c)convenient shopping, school, community hall or other amenity of common use and enjoyment on such terms and conditions as may be agreed upon between the Authority and that local authority.
