Section 2(30d) in The Delhi Development Authority (Management And Disposal Of Housing Estates) Regulations, 1968
(30d)"Entity "means ,(a)the Central Government or State Government or Union territories administration including subordinate or attached offices under their administrative control ;(b)autonomous body and public sector undertakings constituted by the Central Government or StateGovernment or Union territories administration or partly by the Central Government and partly by oneor more States Government or Union territories administration ; and(c)local bodies;
