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

State of Bihar - Subsection

Section 2(b) in The Bihar Government Premises (Rent Recovery and Eviction) Act, 1956

(b)'competent authority' means any officer not below the rank of a Sub-Deputy Collector or a Sub Deputy Magistrate, authorised by the State Government by notification in the Official Gazette, perform all or any of the functions of the competent authority under this Act for such area as may be specified in the notification;