LexSection 58D — Competent authority.
The Wild Life (Protection) Act, 1972
1 [58D. Competent authority. -- The State Government may, by order published in the Official Gazette, authorise any officer not below the rank of Chief Conservator of Forests to perform the functions of the competent authority under this Chapter in respect of such persons or classes of persons as the State Government may, direct].Open in Lexace · Ask the AI about this section