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

State of Bihar - Subsection

Section 2(b) in The Bihar Displaced Persons Government Premises (Rent Recovery and Eviction) Act, 1954

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