Section 8(vii) in The National Capital Territory of Delhi Real Estate (Regulation and Development) (Agreement for Sale) Rules, 2016
(vii)The Promoter has not entered into any agreement for sale and/or development agreement or any other agreement/ arrangement with any person or party with respect to the said Land, including the Project and the said [Apartment/Plot] which will, in any manner, affect the rights of Allottee under this Agreement;
