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 1] [Section 2] [Entire Act] Union of India - Subsection Section 2(f) in The Tripura Land Revenue And Land Reforms Act, 1960 (f)"competent authority", in relation to any provision, means any officer appointed by the Administrator to be the competent authority for the purpose of that provision;
