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

State of Haryana - Subsection

Section 2(b) in The Haryana Requisitioning and Acquisition of Immovable Property Act, 1973

(b)"competent authority" means any person or authority authorised by the State Government, by notification, to perform the functions of the competent authority under this Act for such area as may be specified in the notification;