Section 2(b) in Amaravati Land Allotment Rules, 2017
(b)"Allottee" means an individual or person including a group of individuals under Indian Partnership Act, 1932 or Limited Liability Partnership Act, 2008 or a Hindu Undivided Family, or an Institution registered under the Societies Registration Act of 1860 or the Andhra Pradesh Societies Registration Act, 2001, or a body corporate incorporated under the Companies Act, 1956 or under the Companies Act, 2013 or under any Act of Indian Law, established for the purpose of service/business/industrial activity to whom any land is allotted by any of the methods stipulated in the rules by the Authority.
