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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(2)(a) in Andhra Pradesh Water Resources Regulatory Commission Act, 2009

(a)To determine the adequate operation and maintenance (O&M) cost of irrigation/multipurpose water projects, (b) The State shall ensure provisions for full operation and maintenance requirements of such projects as determined by the Commission, through an appropriate budgetary support, to ensure that the quality of the service delivery is not allowed to suffer for want of systems Operation and Maintenance needs.