Section 168 in Arunachal Pradesh Municipal Act, 2007
168. Types of private sector participation Agreements.
(1)Private sector participation agreements shall be such as may be prescribed.(2)Without prejudice to the generality of the foregoing provisions of this section, such agreements include the following:(a)Build-Own-Operate-Transfer Agreement,(b)Build-Own-Operate-Maintain Agreement,(c)Build and Transfer Agreement,(d)Build-Lease-Transfer Agreement,(e)Build-Transfer-Operate Agreement,(f)Lease and Management Agreement,(g)Management Agreement,(h)Rehabilitate-Operate-Transfer Agreement,(i)Rehabilitate-Own-Operate-Maintain Agreement,(j)Service Contract Agreement, and(k)Supply-Operate-Transfer agreement.
