Section 15 in Andhra Pradesh Infrastructure Development Corporation Act, 1998
15. Power of the Government to vest or entrust projects, works and schemes to the Corporation.
- The Government may from time to time by notification, vest in or as the case may be, entrust to the Corporation, any water supply projects, sewerages and sewage projects, sanitation projects, other infrastructure projects works under construction, management of completed schemes, or any other works or projects specified in that behalf which vested in the Government and are under the control of the Panchayat Raj and Rural Development Department or the Municipal Administration and Urban Development Department, or any other Department of the Government:Provided that any such vesting or entrustment in respect of any project or work or scheme situated within the jurisdiction of a Cantonment Board constituted under the Cantonments Act 1924, shall be to the extent of any agreement with such Cantonment Board only.
