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

State of Andhra Pradesh - Subsection

Section 2(6) in Andhra Pradesh Housing Board Act, 1956

(6)"Competent Authority" means any person authorised by the Government by notification in the Andhra Pradesh gazette to perform the function of the competent authority under Chapter VI for such areas as may be specified in the Notification;