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

State of Andhra Pradesh - Subsection

Section 2(b) in A.P. Domestic, Irrigation and Industrial Water Grid Pipelines (Acquisition of Right of User in Land) Act, 2018

(b)"Competent Authority" means any person or authority authorized by the State Government by notification in the Andhra Pradesh Gazette, to perform the functions of the competent authority under this Act;