Section 2(c) in The Delhi Development Authority (Disposal Of Developed Nazul Land) Rules, 1981
(c)"Authority" means Delhi Development Authority constituted under section 3 of the Act;(ca)[ "company" means a company as defined in section 3 of the Companies Act, 1956 (1 of 1956);] [Inserted vide GSR 486(E), dated 5.7.2002, w.e.f. 5.7.2002.]
