Section 2(d) in The Delhi Development Authority (Disposal Of Developed Nazul Land) Rules, 1981
(d)"family", in relation to a person means the individual, the wife or husband, as the case may be, of such individual and their unmarried minor children;(da)[ "firm" means a firm as defined in section 4 of the Indian Partnership Act, 1932 (9 of 1932);] [Inserted vide GSR 486(E), dated 5.7.2002, w.e.f. 5.7.2002.]
