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

State of Haryana - Subsection

Section 2(b) in The Punjab Slum Areas (Improvement and Clearance) Act, 1961

(b)'competent authority' means such officer or authority as the State Government may by notification in the Official Gazette, appoint as the competent authority for the purposes of this Act;