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[Cites 0, Cited by 0] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(m) in The Delhi Apartment ownership Act, 1986

(m)"Competent authority" means-
(i)A Secretary in the Delhi Administration, or
(ii)The Vice-Chairman of the Delhi Development Authority, or
(iii)The Land and Development Officer of the Central Government, who may be authorised by the Administrator, by notification in the Official Gazette, to perform the functions of the competent authority under this Act.