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

State of Rajasthan - Subsection

Section 2(1)(vii) in Rajasthan Panchayati Raj Act, 1994

(vii)"Competent Authority" means such officer or authority as the State Government may, by ,notification in the Official Gazette, appoint to perform such functions and exercise such powers of a Competent Authority with respect to such provisions of this Act and in relation to such Panchayati Raj Institutions as are specified in the notification;