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[Cites 0, Cited by 0] [Section 35] [Entire Act]

NCT Delhi - Subsection

Section 35(1) in The Delhi Development Authority (Management And Disposal Of Housing Estates) Regulations, 1968

(1)Each one of the hirers forming a Registered Agency shall execute a hire-purchase agreement in such form as may be prescribed by the Authority. The Registered Agency of which such hirer is a member shall also execute an agreement in such form as may be prescribed by the Authority in regard to common portions and common services.