Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(3) in The Tuljapur Development Authority Act, 2008 (3)"Competent Authority" includes an officer of the Government and Semi-Government Agency, competent to give sanctions to the proposals placed before it as a part of its duties;
