Section 30 in The National Capital Territory of Delhi Real Estate (Regulation and Development) (Agreement for Sale) Rules, 2016
30. Joint Allottees. - That in case there are Joint Allottees all communications shall be sent by the Promoter to the Allottee whose name appears first and at the address given by him/her which shall for all intents and purposes to consider as properly served on all the Allottees.
