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[Cites 0, Cited by 0] [Section 56] [Entire Act]

NCT Delhi - Subsection

Section 56(1) in The Delhi Development Authority (Management And Disposal Of Housing Estates) Regulations, 1968

(1)The land under and appurtenant to a property shall be allotted on perpetual lease hold basis jointly to the Registered Agency and the owners of the properly on such terms and conditions as may be determined by the Authority.