Section 3(e) in The Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation and Resettlement Act, 2013
(e)"appropriate Government" means,-(i)in relation to acquisition of land situated within the territory of, a State, the State Government;(ii)in relation to acquisition of land situated within a Union territory (except Puducherry), the Central Government;(iii)in relation to acquisition of land situated within the Union territory of Puducherry, the Government of Union territory of Puducherry;(iv)in relation to acquisition of land for public purpose in more than one State, the Central Government, in consultation with the concerned State Governments or Union territories; and(v)in relation to the acquisition of land for the purpose of the Union as may be specified by notification, the Central Government:
