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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Telangana - Subsection

Section 63(2) in Telangana Infrastructure Development Enabling Act, 2001

(2)The Concession Agreement will provide what will constitute abuse of rights granted to the Developer. The abuser charges will be as prescribed by the Infrastructure Authority from time to time:Provided that the abuser charges levied under this section shall be final and conclusive subject to provisions of section 66 of the Act.