Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Delhi Lands (Restriction On Transfer) Rules, 1972 CONTENTS 1. Short title and commencement 2. Definitions 3. Application under Section 5 4. Form for appeal under Section 6 5. Free supply of copy of order 6. Validity of order Delhi Lands (Restriction On Transfer) Rules, 1972 1. Short title and commencement :- (1) These rules may be called the Delhi Lands (Restrictions on Transfer) Rules,1972. (2) They shall come into force at once. 2. Definitions :- In these rules, unless the context otherwise requires:- (a) "Act" means the Delhi Lands (Restrictions on Transfer) Act, 1972; (b) "Form" means a Form appended to these rules; (c) "Prescribed authority" means any officer authorised by the Administrator, by notification in the Official Gazette, to perform the functions of the prescribed authority under the Act and these rules; and (d) "Section" means a section of tlie Act. 3. Application under Section 5 :- (1) Every person seeking permission of the competent authority under Section 5 make an application, in duplicate, in Form-1, one copy of which shall be duly attested by a Magistrate of the Ist Class, Oath Commissioner or a Notary Public. The competent authority shall issue in token of having received the application. (2) On receipt of application under sub-rule (1), the competent authority hall make or cause to be made such enquiries as may be deemed necessary, before passing final orders. (3) An incomplete application shall be liable to returned without any action. (4) The application attested by a Magistrate of the Ist Class, Oath Commissioner, or a Notary Public shall be retained by the competent authority and the other copy thereof shall be returned to the applicant alongwith such final orders, as may be passed by the competent authority. 4. Form for appeal under Section 6 :- An appeal under Section 6 shall be filed in Form-II. 5. Free supply of copy of order :- A copy of every order passed by the competent authority or the prescribed authority shall be handed over to the applicant, free of charge, if he is present at the time of passing such order. In other cases, a copy of the order shall be sent to the applicant by post A copy of such order shall also be sent to the Sub-Registrar concerned. 6. Validity of order :- Every order of the competent authority or the prescribed authority granting permission to transfer the land shall be valid for a period of one year from the date of such order.