Section 2(21) in The Delhi Development Authority (Management And Disposal Of Housing Estates) Regulations, 1968
(21)"hire-purchase" or "hire-purchase system" means a system in which a participant takes steps to secure rights in a property under a scheme by payment of deposit and also a specified number of monthly instalments spread over a specified number of years, during which he remains a tenant on the terms and conditions set for the purpose and on the expiry of the said years ceases to be a tenant and becomes owner after payment of all dues;
