Section 38 in The Delhi Development Authority (Management And Disposal Of Housing Estates) Regulations, 1968
38. Formation and functions of Registered Agency.
- All persons who have been allotted a property in a group of a housing estate as determined by regulation 29 shall constitute themselves into a Registered Agency (hereinafter called Agency) under these regulations which shall include as its objects the following: -(i)To discharge such duties and responsibilities as are specified in these regulations and the agreements made thereunder for the proper maintenance, running, up-keep and keeping in good repair common portions and common services of such property as have been allotted to its constituent members.(ii)To pay on behalf of the Agency and on behalf of each constituent member of such Agency all rates, taxes, fees, charges, assessments municipal or otherwise and other levies of whatsoever nature as provided in the regulations and agreements executed with the Authority.(iii)To look after the interest of constituent members.(iv)To execute with the Authority agreements, lease-deed or other documents as specified in these regulations.
