Section 3(e) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
(e)"prescribed authority" means a Magistrate of the first class having experience as such of not less than three years, authorised by the District Magistrate to exercise, perform and discharge all or any of the powers, functions and duties of the prescribed authority under this Act, and different Magistrates may be so authorised in respect of different areas or cases or classes of cases, and the District Magistrate may recall any case from any such magistrate and may either dispose of it himself or transfer it for disposal to any other such magistrate ;
