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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(i) in The Orissa Apartment Ownership Act, 1982

(i)"Competent Authority" means in relation to buildings constructed by a Housing Board, Improvement Trust, Development Authority or a Company, such officer not below the rank of a, Deputy Collector as may be appointed by the State Government by notification;