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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(d) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978

(d)"competent authority" means any person or authority authorised by the State Government, by notification in the Tamil Nadu Government Gazette, to perform the functions of the competent authority under this Act for such area: as may be specified in the notification and different persons or authorities may be authorised to perform different functions;