Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] NCT Delhi - Section Section 49 in The Delhi Development Authority (Management And Disposal Of Housing Estates) Regulations, 1968 49. Recovery of dues. - Any dues payable to the Authority by the Agency or its constituent members shall be recovered by the Authority as arrears of land revenue.
