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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(j) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973

(j)"prescribed authority" means such authority or person as the State Government may by notification in the Official Gazette appoint as the prescribed authority for the purposes of this Act.