Section 37 in The Delhi Development Authority (Disposal Of Developed Nazul Land) Rules, 1981
37. Receipt of tenders.
(1)All tenders shall be scaled and addressed to the Authority and shall be received by the Accepting Officer who, on receipt of a tender, shall issue a receipt in token thereof to the person, submitting the tender and enter the name and address of the tenderer in a register.(2)All the tenders received within the time limit specified for acceptance of tenders in the notice under rule 34 shall be submitted by the Accepting Officer to the Authority.
