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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(1)(g) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(g)in case of Urban Development Authority,-
(i)to scrutinize, revise and approve proposed projects above Rs. 0.50 crore and up to Rs. 5.00 crores;
(ii)to review, revise and approve all funding, financing and investment plans above Rs. 0.50 crore and up to Rs. 5.00 crores;
(iii)to scrutinize and accord approval for all tenders/ e-procurement for execution of various categories of works with a value above Rs. 0.50 crore and up to Rs. 5.00 crores;