Section 19 in The National Capital Territory of Delhi Real Estate (Regulation and Development) (Agreement for Sale) Rules, 2016
19. Apartment Ownership Act (Of the Relevant State). - The Promoter has assured the Allottees that the project in its entirety is in accordance with the provisions of the ________________________________________________ [Please insert the name of the state Apartment Ownership] Act). The Promoter showing compliance of various laws/regulations as applicable in _________________________.
