Section 20 in The Andhra Pradesh Infrastructure Development Enabling Act, 2001
20. Approval of Contract Principles.
- In case a model contract for a Sector has not been adopted or in case there are Deviations proposed vis-a-vis the approved model contract for a Sector, then, the [Government] [Substituted 'Infrastructure Authority' by Act No. 3 of 2017, dated 19.4.2017] will formulate or approve the contract principles as the case may be.
