Section 19 in The Delhi Development Authority (Management And Disposal Of Housing Estates) Regulations, 1968
19. Allottee/hirer precluded from objecting to property circumstances.
- The Authority shall offer the property on hire-purchase or sale on the basis of Property Circumstances that exist at the time. The allottee or hirer shall fully make himself conversant with the Property Circumstances and he shall be precluded from making complaint or raising objections or setting up claims regarding the Property Circumstances at any subsequent stage.
