The Delhi Apartment Ownership Act, 1986

[Act No. 58 of 1986]

[23rd December, 1986.]

Contents
Sections	Chaptericulars
Title	The Delhi Apartment Ownership Act
Chapter I	Preliminary
1.	Short title, extent and commencement
2.	Application
3.	Definitions
Chapter II	Ownership, Heritability and Trasferability of Apartments
4.	Ownership of apartments
5.	Apartment to be heritable and transferable
6.	Ownership of apartment subject to conditions
7.	Compliance with the covenants and bye-laws
8.	Right of re-entry
9.	Purchasers or persons taking lease of apartments from apartment owners to execute an undertaking
10.	Benamidar of the apartment to be deemed to be the real owner
11.	Certain works prohibited
12.	Encumbrances against apartments
Chapter III	Deed of Apartment and it's Registration
13.	Contents of Deed of Apartment
14.	Registration of Deed of Apartment
Chapter IV	Association of Apartment Owners and Bye-Laws for The Regulation of The Affairs of Such Association
15.	Association of Apartment Owners and bye-laws relating thereto
16.	Insurance
17.	Disposition of property, destruction or damage
18.	Action
Chapter V	Common Profits, Common Expenses and Other Matters
19.	Common profits, common expenses and other matters
20.	Apartment owner not to be exempt from liability for contribution by waiver of the use of the common areas and facilities
21.	Common expenses to be a charge on the apartment
22.	Separate assessments
23.	Joint and several liability of vendor, etc., for unpaid common expenses
Chapter VI	Miscellaneous
24.	Act to be binding on apartment owners, tenants, etc
25.	Power to exempt stamp duty, registration fee and court fees and power to refund
26.	Removal of doubts
27.	Power to make rules