Section 3(l) in The Jammu and Kashmir Apartment Ownership Act, 1989
(l)"competent authority" means-(i)Secretary to Government, Housing and Urban Development Department, or(ii)Vice-Chairman of the Development Authority, or(iii)Managing Director, Jammu and Kashmir Housing Board, who may be authorised by the Government by notification in the Government Gazette, to perform the functions of the competent authority under the Act ;
