Section 2 in Delhi Development Authority (Management and Disposal of Housing Estates) Amendment Regulations, 2022
2. In the Delhi Development Authority (Management and Disposal of Housing Estates) Regulations , 1968 (hereinafter referred to as the said regulations), in regulation 2,
(i)for clauses (4) and (4a),the following clause shall be substituted , namely :(4) "Allottee " means a person or an entity to whom a property has been allotted by way of sale ;(ii)for clauses (5) and (5a ),the following clause shall be substituted, namely :(5) "Applicant " means a person or an entity who has sent an application through physical mode putting his or her or its representative's signature or affixing thumb impression thereon or through online mode :(iii)for clauses (16 ) and (16a ),the following clause shall be substituted ,namely ;(16)"Eligible person " means a person or an entity who is entitled to purchase the property in accordance with conditions of the scheme and in terms of these regulations ;';(iv)after clause (30a ),the following clauses shall be inserted , namely :(30b ) "Developing area " means an area or locality wherein more than 25 per cent . Flats or dwelling units under a housing scheme remain unsold ;';(30c ) "Unsold flats " means flats which could not find buyer after closing of a scheme and shall also include surrendered or cancelled flats ;';(30d ) "Entity " means ,(a)the Central Government or State Government or Union territories administration including subordinate or attached offices under their administrative control ;(b)autonomous body and public sector undertakings constituted by the Central Government or StateGovernment or Union territories administration or partly by the Central Government and partly by oneor more States Government or Union territories administration ; and(c)local bodies ;';(30e ) "Closing of Scheme " means six months from the conduct of draw of lots of the scheme ;'.
