Section 7 in The Delhi Development Authority (Management And Disposal Of Housing Estates) Regulations, 1968
7. Eligibility of allotment.
- A dwelling unit or flat in the Housing Estates of the Authority shall be allotted only to such person who or his wife her husband or any of his/her dependants relations including unmarried children does not own in full or in part on free hold or lease hold basis a residential plot or house in the urban area of Delhi, New Delhi and Delhi Cantonment.
