Section 3(l) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
(l)"Competent Authority" means the officer or authority who or which may be vested by the State Government, by notification in the Official Gazette, with executive powers for implementing the provisions of this Act and rules made thereunder, for such areas as may be specified in the notification, under the general guidance, superintendence and control of the State Government :
