Section 20(e) in The Delhi Development Authority (Disposal Of Developed Nazul Land) Rules, 1981
(e)allotment to such institution is sponsored or recommended by a Department of the Government of National Capital Territory of Delhi] [Substituted vide GSR 486(E), dated 5.7.2002, w.e.f. 5.7.2002.] or a Ministry of the Central Government:
