Section 2(h) in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998
(h)[ "Competent Authority" means in relation to such Municipal area which comes within the limit of any Municipal Corporation, [omitted] [Substituted by Notification No 34-1893-XVIII-3-98, dated 7-7-1998.] Municipal Commissioner and in relation to such Municipal area which comes within the limit of any Municipal Council or Nagar Panchayat, the Sub-Divisional Officer (Revenue);]
