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 0] [Section 2] [Entire Act] State of Punjab - Subsection Section 2(a) in Allotment/Transfer of built up Booths on lease hold basis in Chandigarh Scheme, 1993 (a)"Competent Authority" means the Estate Officer or any other officer duly authorised by him in this behalf.
