Section 53 in The Delhi Development Authority (Management And Disposal Of Housing Estates) Regulations, 1968
53. Enforcement of provisions of agreement.
- If the hirer or the Registered Agency as the case may be fails to do a thing or refrain from doing thing as required by the agreement executed under these regulations, the Authority shall have the power to get such things done or prevent such things being done at the risk and cost of defaulting party.
