Section 28 in Gujarat Industrial Development Act, 1962
28. [ Definitions. [These sections were substituted for the original Section 28 by Gujarat 14 of 1968, Section 5 (w.e.f. 16-01-1969).]
- In this Chapter,]-(a)"competent authority" means the [Managing Director] [These words were substituted for the words 'Chief Executive Officer' by Gujarat 11 of 1986, Section 18 (w.e.f. 01-07-1986).] of the Corporation and includes such other officer of the Corporation as the State Government may by notification in the Official Gazette authorise to perform the functions of a competent authority under this Chapter for such area as may be specified in the notification;(b)"corporation premises" means any premises belonging to or vesting in the Corporation or taken on lease by the Corporation or entrusted to the Corporation under the Act for management and use for the purposes of this Act;(c)"premises" means any land, building or part of a building and includes a hut, shed or other structure of part thereof.
