Section 20(b) in The Delhi Development Authority (Disposal Of Developed Nazul Land) Rules, 1981
(b)it is a society registered under the Societies Registration Act, 1860 (21 of 1860) or such institution is owned and run by the Government or any Local Authority, or is constituted or established under any law [for the time being in force or it is a company, firm or trust for the purpose of establishment of [Substituted vide GSR 486(E), dated 5.7.2002, w.e.f. 5.7.2002.] [hospitals, dispensaries or higher/technical education institutes]; [Substituted for "hospital or dispensary" vide GSR 801(E), dated 9.12.2004, w.e.f. 9.12.2004.]
