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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(1)(a) in The Maharashtra Infrastructure Development Enabling Authority Act, 2018

(a)the proposal of the Original Project Proponent is in deviation of 10 per cent. or more, compared to the other competitive bids received, the Authority shall grant the Project to the best competitive bidder and thereupon the Original Project Proponent will lose its status as Original Project Proponent of the said Project.