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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(iii) in Allotment of Land to Educational Institutions (Schools), Etc. on Lease-hold Basis in Chandigarh Scheme, 1996

(iii)"Competent Authority" means the Estate Officer appointed under the Capital of Punjab (Development and Regulation) Act, 1952, or any other officer appointed by the Administration under this Scheme.