Section 2(j) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017
(j)"Core Entity" means a physical or artificial juridical person, property or thing, namely,(i)the households in the State,(ii)the land parcels and immoveable properties attached thereto,(iii)the artificial juridical persons or establishments registered or operating in the State, and(iv)the sensors and intelligent devices deployed for capturing and communicating information to central servers.
