Section 11 in The Delhi Development Authority (Management And Disposal Of Housing Estates) Regulations, 1968
11. Monthly tenancy.
- Subject to the provisions of the regulation 10, the balance hire-purchase price of the property including interest thereon at such rates as may be prescribed by the Authority shall be recovered in 180 monthly instalments, the amount whereof shall be fixed by the Vice-Chairman in every case:Provided that on receipt of an application from the hirer, the Vice-Chairman may permit the payment of the hire-purchase price outstanding on the date of such application together with interest or other dues if any to be made in lump- sum:Provided further that whether a hirer is permitted to pay the hire-purchase price as aforesaid in lump-sum, he shall not mortgage, transfer or part with the possession of the property till the expiry of hire-purchase period otherwise than with the prior permission of the Authority.
