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

State of Jharkhand - Subsection

Section 2(a) in Bihar Displaced Persons Rehabilitation (Acquisition of Land) Act, 1950

(a)"Competent authority" means the Collector and includes any person appointed or empowered by the State Government, by notification, to perform all or any of the functions of a competent authority under this Act;