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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Meghalaya - Subsection

Section 2(a) in Meghalaya transfer of Land (Regulation) Act, 1971

(a)"competent authority" means such authority as the Government of Meghalaya may, by notification, appoint for the purpose of exercising all or any of the functions of a competent authority under this Act for the whole of Meghalaya or any part thereof;