(3)the expression “competent authority” when used with reference to the exercise or performance of any power, duty or function under the provisions of this Act, means—(a)in relation to Greater Bombay and other areas for which a Commissioner of Police is appointed under section 7, the Commissioner;(b)in relation to the areas other than those referred to in clause (a), the District Magistrate or the Superintendent or the Additional Superintendent when specially empowered in that behalf by the State Government;(c)in relation to a revenue division the Revenue Commissioner;
