(3)In respect of any function to be performed by an appropriate authority under any provision of this Chapter in relation to any immovable property referred to in section 269-UC, the appropriate authority referred to therein shall,-(a)in a case where such property is situate within the local limits of the jurisdiction of only one appropriate authority, be such appropriate authority;(b)in a case where such property is situate within the local limits of the jurisdiction of two or more appropriate authorities, be the appropriate authority empowered to perform such functions in relation to such property in accordance with the rules made in this behalf by the Board under section 295.Explanation. - For the purposes of this sub-section, immovable property being rights of the nature referred to in sub-clause (ii) of clause (d) of section 269-UA in, or with respect to, any land or any building or part of a building which has been constructed or which is to be constructed shall be deemed to be situate at the place where the land is situate or, as the case may be, where the building has been constructed or is to be constructed.
