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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(2) in Tamil Nadu Infrastructure Development Act, 2012

(2)Any public agency may also identify or conceptualize a Project to be developed, managed and operated in this State and send proposal therefor to the Board for its recommendation. The Board shall scrutinize, evaluate and where more than one such proposal is received, prioritize the same.