Section 20(a) in The Delhi Development Authority (Disposal Of Developed Nazul Land) Rules, 1981
(a)according to the aims and objects of that public institution-(i)it directly subserves the interests of the population of the 1Union territory of Delhi [*] [Now National Capital Territory of Delhi.] ;(ii)it is generally conducive to the planned development of the 1Union Territory of Delhi [*] [Now National Capital Territory of Delhi.];(iii)it is apparent from the nature of work to be carried out by that public institution, that the same cannot, with equal efficiency, be carried out elsewhere than in that 1Union territory.
