Section 36 in The Delhi Development Authority (Management And Disposal Of Housing Estates) Regulations, 1968
36. Handing over of possession of property (hire-purchase).
(1)The possession of the property shall be handed over to the hirer on the completion of the following events:(a)The hirer has paid the first instalment and such other dues as shall have been demanded by the Authority.(b)The hirer has executed the agreement mentioned in regulation 35.(c)The Registered Agency of which the hirer is a member has been duly registered in the manner prescribed by regulation 41 and such Agency has executed an agreement with the Authority as provided in regulation 35.(2)The possession of the common portions and common services shall be handed over to the Registered Agency after such Agency has executed the agreement prescribed in regulation 35.
