Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Rajasthan - Subsection Section 2(v) in Rajasthan Disposal of Surplus Evacuee Property Rules, 1975 (v)"Competent Authority" means the State Government in the Rehabilitation Department or such other officers as may be appointed on its behalf from time to time.
