Section 3(m) in The Delhi Apartment Ownership Act, 1986

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Union of India - Subsection

Section 3(m) in The Delhi Apartment Ownership Act, 1986

(m)“competent authority” means,—

(i)a Secretary in the Delhi Administration, or

(ii)the Vice-Chairman of the Delhi Development Authority, or

(iii)the Land and Development Officer of the Central Government,