Section 2(d) in Amaravati Land Allotment Rules, 2017
(d)"Applicant" means an individual or person including a group of individuals under Indian Partnership Act, 1932 or Limited Liability Partnership Act, 2008 or 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 incorporated under the Companies Act, 1956 or under the Companies Act, 2013 or under any Act, who is eligible to and has made an application in the prescribed format for allotment of land.
