Section 2(11) in The Delhi Development Authority (Management And Disposal Of Housing Estates) Regulations, 1968
(11)"Conveyance Deed" means an agreement in the prescribed from between the Authority and the allottee or hirer or the registered agency, as the case may be by which the title in the property is transferred to the allottee or hirer of the Registered Agency on the terms and conditions specified in the said agreement;
