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[Cites 0, Cited by 0] [Section 11A(2)] [Section 11A] [Entire Act]

Union of India - Subsection

Section 11A(2)(b) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971

(b)an officer equivalent to the rank of a Group A officer of the Central Government or where it is not possible to specify an officer of such equivalent rank, such executive officer as may be appointed by the statutory authority in the case of an offence in relation to the public premises specified in sub-clause (2) of clause (e) of section 2;