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[Cites 0, Cited by 0] [Section 24(2A)] [Section 24] [Entire Act]

State of Haryana - Subsection

Section 24(2A)(i) in The Haryana Development and Regulation of Urban Areas Act, 1975

(i)prescribing the procedure to be adopted for project identification, prioritization, public hearing, finalisation of scope, funding and structuring of infrastructure projects, conducting feasibility analysis, public bidding of the project, concessionaire selection, negotiation of contract, formation of Special Purpose Vehicles, execution of concession agreement, implementation and completion of project as well as its monitoring, maintenance and impact assessment i.e. covering the complete spectrum of project cycle;