Section 3 in Delhi Development Authority (Management and Disposal of Housing Estates) Amendment Regulations, 2022
3. In the said regulations ,for regulations 7 and 7(a),the following regulation shall be substituted ,namely :
" 7. " Eligibility of Allotment.-A dwelling unit or flat in the Housing Estates of the Authority shall be allotted to a person who or his/her spouse or any of his /her dependent relations including unmarried children who do not own in full or in part on freehold or lease hold basis , a residential plot /s' area exceeding 67 square metres cumulatively or flat/s' or build up house /s' having carpet area exceeding 67 square metres cumulatively in the urban area of Delhi , New Delhi and Delhi Cantonment :Provided that nothing in this regulation shall affect allotment of unsold flat or dwelling unit located in developing area to any person or entity by way of sale .".
