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] [Section 8(7)] [Section 8] [Entire Act] NCT Delhi - Subsection Section 8(7)(a) in The Delhi Apartment ownership Act, 1986 (a)Where no appeal has been preferred under sub section (4), within sixty days from the date of service of the notice under sub section (3), or