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 3(8)] [Section 3] [Entire Act] State of Himachal Pradesh - Subsection Section 3(8)(g) in Himachal Pradesh Apartment Ownership Act, 1978 (g)"competent authority" means the estate manager as notified by the Housing Department of the Government of Himachal Pradesh;