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[Cites 0, Cited by 0] [Section 9] [Entire Act]

NCT Delhi - Subsection

Section 9(4) in The Delhi Development Authority (Management And Disposal Of Housing Estates) Regulations, 1968

(4)The Authority shall have the sole and exclusive right over the hire- purchase deposit and till such time it is adjusted on the execution of the Conveyance deed or refunded with or without deduction as provided in these regulations and the agreements made thereunder.