Section 2(7) in The M.P. Griha Nirman Mandal Adhiniyam, 1972
(7)"Competent authority" means any person authorised by the State Government, by notification, to perform the functions of the competent authority under Chapter XII for such area as may be specified in the notification and shall be a person who is holding or has held an office, not lower in rank than that of a Deputy Collector, or Executive Engineer under the Board;[(7-a) "Development Scheme" includes construction of roads, State Highways, National Highways, bridges, sewage system and other infrastructural development schemes;] [Inserted by Section 3 (i) of M. P. Act No. 16 of 1996.]
