Section 37 in The Delhi Development Authority (Management And Disposal Of Housing Estates) Regulations, 1968
37. Handing of possession of property (sale).
- When the property is disposed of by way of sale, the possession of the property shall be handed over to the allottee, after such allottee has made the required payments and the possession of the common portions and common services in the Housing Estate shall be handed over to the Registered Agency of which such allottee is a member after such Agency has been duly registered and the agreement with regard to common portions and common services has been executed as prescribed in regulation 55.
