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

State of Gujarat - Subsection

Section 2(a) in The Gujarat Water and Gas Pipelines (Acquisition of Right of User in Land) Act, 2000

(a)"competent authority" means any person or authority authorised by the State Government by notification in the Official Gazette, to perform the functions of the competent authority under this Act;