Section 3 in Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972
3. Appointment of Prescribed Authority.
- The State Government may, by notification in the official Gazette, -(a)appoint such persons, being Gazetted Officers of the State Government or officers of equivalent rank or the corporate authority as it thinks fit to be Prescribed Authorities for the purposes of this Act, and(b)defined the local 1imits which, or the categories of public premises in respect of which, the Prescribed Authorities shall exercise the powers conferred and perform the duties imposed, on Prescribed Al1thorities by or under this Act.
