Section 2(2) in The U.P. Avas Evam Vikas Parishad (Provisions Regarding Tenants in Area Comprised in Malin Basti Sudhar aur Nipatan Yojna) Rules, 1968
(2)'Prescribed Authority' means any authority appointed by the State Government by notification in the Gazette, to perform all or any of the functions of a Prescribed Authority under the Act.
