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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(6) in Tamil Nadu State Housing Board Act, 1961

(6)"competent authority" means any person or authority authorised by the Government, by notification, to perform the functions of the competent authority under Chapter XI for such area as may be specified in the notification;