Section 10A(3) in The Gujarat Infrastructure Development Act, 1999
(3)On acceptance of the recommendation of the Board made under sub-section (2) of section 5, the State Government, Government agency or, as the case may be, the specified Government agency may enter into a concession agreement with a person who has submitted the proposal under sub-section (1).] [Sub-section (1) substituted by Gujarat 18 of 2006, dated 31s' March, 2006 (w.e.f. 15-05-2006).]
