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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(2) in Tamil Nadu Infrastructure Development Rules, 2012

(2)For all cases where the Board determines that the expenditure on project preparation is to be recovered, the public agency or sponsoring agency shall be directed to ensure such recovery through levy of fee on the sale of tender documents or on the successful tenderer or in such other manner as may be specified and to include appropriate provisions in the tender documents.