Section 16 in Tamil Nadu Infrastructure Development Act, 2012
16. Project implementation through public-private partnership.
- In respect of Projects decided by the Government to be implemented through public-private partnership, the Board shall cause the sponsoring agency to publish the details of the proposed project in such form and in such manner, as may be prescribed in the regulations, inviting objections and suggestions. The sponsoring agency shall, based on the objections and suggestions, if any, received, prepare and submit a report to the Board within such period, as may be prescribed in the regulations.
