Section 6 in The Delhi Apartment ownership Act, 1986
6. Ownership of apartment subject to conditions.
- Where any allotment, sale or other transfer of any apartment has been made, whether before or after the commencement of this Act, in pursuance of any promise of payment, or part payment, of the consideration thereof, the allottee or transferee, as the case may be, shall not become entitled to the ownership and possession of that apartment or to a percentage of undivided interest in the common areas and facilities appurtenant to such apartment, until full payment has been made of the consideration has been made, continue to remain the possession thereof on the same terms and conditions on which he was so inducted into possession of such apartment or part thereof.
