Section 54 in The Delhi Development Authority (Management And Disposal Of Housing Estates) Regulations, 1968
54. Transfer of ownership to hirer.
- The hirer shall cease to be a tenant and shall be the owner of the property only after the last instalment of hire-purchase and all other dues have been paid by him to the Authority and the transfer of the property to him has been effected through a Conveyance Deed executed in such form as may be prescribed by the Authority and the common portions and common services have been transferred to the Agency through a Conveyance Deed executed in such form as may be prescribed by the Authority.
