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 51 in The Delhi Development Authority (Management And Disposal Of Housing Estates) Regulations, 1968 51. Status of hirer. - During the Hire-purchase period, a hirer shall remain the tenant of the Authority and shall have no other rights except that of tenancy.
