Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] NCT Delhi - Section Section 52 in The Delhi Development Authority (Management And Disposal Of Housing Estates) Regulations, 1968 52. Hirer to abide by tenancy stipulations. - During such period as a hirer remains a tenant, he shall abide by the tenancy stipulations as specified in the Hire-purchase Agreement.
