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 0] [Entire Act] NCT Delhi - Section Section 14 in The Delhi Development Authority (Management And Disposal Of Housing Estates) Regulations, 1968 14. Use of property. - The property thus allotted shall be used for such purpose only as may be specified in the Conveyance Deed/Hire-Purchase Tenancy Agreement.
