Section 2(23) in The Delhi Development Authority (Management And Disposal Of Housing Estates) Regulations, 1968
(23). "Housing Estate" means a group of houses built by the Authority for dwelling purposes and may comprise all or any of the following; namely: -(a)dwelling unit;(b)land under and appurtenant to such dwelling units;(c)roads and paths, sewers, storm water drains, water supply and ancillary installation, street lighting and other similar amenities;(d)open spaces intended for recreations and ventilations;(e)convenient shopping, schools, community hall or other amenity for common use.
