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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(j) in Kerala Apartment Ownership Act, 1983

(j)"competent authority" means in relation to buildings constructed or to be constructed by the Kerala State Housing Board, the Housing Commissioner, and, in any other case, the person authorised by the Government, by notification in the Gazette, to perform the functions of the competent authority for such area as may be specified in the notification;