Section 9 in The Gujarat Infrastructure Development Act, 1999
9. [ Selection of person by competitive public bidding. [Section 9 substituted by Gujarat 18 of 2006, dated 31s' March, 2006 (w.e.f. 15-05-2006).]
- On the acceptance of the recommendation of the Board made under sub-section (2) of section 5, the State Government, the Government agency or, as the case may be, the specified Government agency shall select a developer for the project through competitive public bidding in the manner as may be prescribed.]
