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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(ix) in The Andhra Pradesh Infrastructure Development Enabling Act, 2001

(ix)The reasonable costs of preparation of the suo-motu proposal and the Concession Agreement shall be determined as per the norms Prescribed by the Government, and shall be binding upon the Original Project Proponent.