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

Union of India - Subsection

Section 2(a) in The Resettlement of Displaced Persons (Land Acquisition) Act, 1948

(a)"competent authority" means the Collector and includes any other person appointed by the [State;Subs. by A.O. 1950, for "Provincial"] Government, by notification in the official Gazette, to perform all or any of the functions of a competent authority under this Act;