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[Cites 0, Cited by 14] [Entire Act]

Union of India - Section

Section 3 in The Coal Bearing Areas (Acquisition And development) Act, 1957

3. Appointment of competent authority.

The Central Government may, by notification in the Official Gazette, appoint any person to be the competent authority for the purposes of this Act ; and different persons may be appointed as competent authorities for different provisions of this Act and for different areas.