Section 28(a) in Gujarat Industrial Development Act, 1962
(a)"competent authority" means the [Managing Director] [These words were substituted for the words 'Chief Executive Officer' by Gujarat 11 of 1986, Section 18 (w.e.f. 01-07-1986).] of the Corporation and includes such other officer of the Corporation as the State Government may by notification in the Official Gazette authorise to perform the functions of a competent authority under this Chapter for such area as may be specified in the notification;
