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

State of Punjab - Subsection

Section 2(c) in The Punjab Industrial Housing Act, 1956

(c)"Competent authoriy" means any person authorised by the State Government, by notification in the official Gazette to perform the functions of the competent auhtority under this Act for such area as may be specified in the notification;