Delhi Apartment Ownership Act, 1986

दिल्‍ली अपार्टमेंट स्‍वामित्‍व अधिनियम,1986

An Act to provide for the ownership of an individual apartment in a multi-storeyed building and of an undivided interest in the common areas and facilities appurtenant to such apartment and to make such apartment and interest heritable and transferable and for matters connected therewith or incidental thereto.

Act number

Act 58 of 1986

Year

1986

Enacted on

23-12-1986

In force from

Administrator notification

Jurisdiction

Central Act (India)

Subjects

Land And Property

Read the full text of Delhi Apartment Ownership Act, 1986 section by section on LawLens.

Official source: India Code