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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Telangana - Subsection

Section 19(ix) in Telangana Infrastructure Development Enabling Act, 2001

(ix)The reasonable costs of preparation of the suomotu proposal and the Concession Agreement shall be determined as per the norms prescribed by the Government and shall be binding upon the Original Project Proponent.