Section 35 in The Delhi Development Authority (Management And Disposal Of Housing Estates) Regulations, 1968
35. Execution of agreements.
(1)Each one of the hirers forming a Registered Agency shall execute a hire-purchase agreement in such form as may be prescribed by the Authority. The Registered Agency of which such hirer is a member shall also execute an agreement in such form as may be prescribed by the Authority in regard to common portions and common services.(2)Every hirer shall before executing the said agreement pay to the Authority the instalment of the price as provided in regulation 11.
