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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(i) in "Sports Authority" (Procedure for Allotment of Sports Stadia for Sporting and Non-Sporting Activities) Rules, 2006

(i)Damages, if any, caused to the Infrastructure, Electrical installation and Public Address Systems, shall be made good by the applicant, as assessed by Sports Authority of Andhra Pradesh.