Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(l) in The U.P. Apartment (Promotion Of Construction, Ownership And Maintenance) Act, 2010

(l)"competent authority" means any person or authority authorised by the Government by notification to perform the functions of the competent authority under this Act for such areas as may be specified in the notification;