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

State of Maharashtra - Subsection

Section 2(b) in The Maharashtra Religious Endowments (Reconstruction on Resettlement Sites) Act, 1970

(b)"competent authority" means the Collector, and includes any other officer appointed by the State Government, by notification in the Official Gazette, to perform all or any of the functions of a competent authority under this Act;