Section 50 in The Delhi Development Authority (Management And Disposal Of Housing Estates) Regulations, 1968
50. Settlement of disputes.
- If any dispute or difference of opinion arises between the President of the Managing Committee or the Managing Committee and a constituent member or amongst members themselves or between any party connected with the property by which the Agency and the constituent members are concerned in terms of agreements with the Authority, such dispute or difference of opinion shall be decided by the Vice-Chairman after hearing the parties concerned.
