Section 5 in Delhi Development Authority (Management and Disposal of Housing Estates) Amendment Regulations, 2022
5. In the said regulations , after regulation 28 ,the following regulation shall be inserted ,namely :
"28 (a). In addition to the mode specified in regulation 28 , in case of unsold flats in a developing area , the allotment of property may be done through online mode on First Come First Serve ' basis to the eligible applicants ."Note : The principal regulations were published in the Gazette of India , Part II, Section 3, Sub -section (ii) vide number S.O. 1457 (E ) dated the 27.04.1968 and subsequently amended vide number S.O. 1699 (E ) dated 25.07.2011 .
