Section 2(a) in The Petroleum And Minerals Pipelines (Acquisition Of Right Of User In Land) Act, 1962
(a)“competent authority” means any person or authority authorised by the Central Government, by notification in the Official Gazette, to perform the functions of the competent, authority under this Act and different persons or authorities may be authorised to perform all or any of the functions of the competent authority under this Act in the same area or different areas specified in the notification;
