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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(xxi) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993

(xxi)"Prescribed Authority" in any provision of this Act means such officer or authority as the State Government may, by notification, direct to discharge the functions of a prescribed authority under that provision;