Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(f) in The M.P. Rajmarg Adhiniyam, 2004 (f)"Competent Authority" means the State Government or a local authority or any officer of the State Government or local authority notified by the State Government competent to sanction the construction of or repair to a highway;
