Section 39(1) in The Punjab Infrastructure (Development & Regulation) Act, 2002
(1)[Immediately after the issuance of the notice of award under sub-section (4) of section 35] [Words, brackets, figures and sign 'within a period of thirty days from the date of receipt of the notice of award or selection under sub-section (4) of section 34' substituted by Punjab Act 22 of 2003.], the public infrastructure agency shall execute a Concession Agreement with the awardee or successful bidder.
