Section 2(s) in The Andhra Pradesh Infrastructure Development Enabling Act, 2001
(s)"Infrastructure Project or Project" means a project in the Sectors as notified under the Act by the Government.(sa)[ 'Implementing Agency' means any department of Government, any Government Corporation or public Sector undertaking and Government Agencies etc., which shall implement their projects independently by following the procedure i.e., Business Rules of their department, and other rules of their department, and other rules being following by respective Government Departments, Government Agencies, Public Sector undertaking respectively. The Infrastructure Authority may be choosen to be Implementing Agency and frame its own procedure for such projects.] [Inserted by Act No. 3 of 2017, dated 19.4.2017]
