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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(2)(a) in Maharashtra Industrial Development Act, 1961

(a)the State Government shall appoint an officer who is holding or has held office whether under the Government or the Corporation which in the opinion of the State Government is not lower in rank than that of a Deputy Collector or an Executive Engineer, to be the competent authority for the purposes of the aforesaid Act [and one or more officers may be appointed as competent authorities for different areas or for the same area] [These words were inserted by Maharashtra 18 of 1975, Section 11.];