(2)In respect of any function to be performed by a competent authority under any provision of this Chapter in relation to any immovable property referred to in section 269-C, the competent authority referred to therein shall,-(a)in a case where such property is situate within the local limits of the jurisdiction of only one competent authority, be such competent authority;(b)in a case where such property is situate within the local limits of the jurisdiction of two or more competent authorities, be the competent authority empowered to perform such functions in relation to such property in accordance with rules made in this behalf by the Board under section 295.[Explanation. - For the purposes of this sub-section, immovable property, being rights of the nature referred to in clause (b) of sub-section (1) of section 269-AB in, or with respect to, any building or part of a building which has been constructed or which is to be constructed be deemed to be situate at the place where the building has been constructed or is to be constructed.] [ Inserted by Act 22 of 1981, Section 4 (w.e.f. 1.7.1982).]
