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[Cites 0, Cited by 9] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(b) in The Requisitioning And Acquisition Of Immovable Property Act, 1952

(b)competent authority means any person or authority authorised by the Central Government, by notification in the Official Gazette, to perform the functions of the competent authority under this Act for such area as may be specified in the notification;