Section 39(1) in The Gujarat Infrastructure Development Act, 1999
(1)Nothing in this Act shall affect the validity of-(a)a concession agreement entered into by the State Government, an agency or a specified Government agency with any person before the date of the commencement of this Act (hereinafter referred to as "the said date"),(b)(i)a letter of intent or any other writing issued to a person before the said date entrusting to him a project for execution if a concession agreement is entered into with respect to the project in pursuance of the said letter of intent or the writing, by the State Government, a Government agency or a specified Government agency with such person within a period of one year from the said date or such further period as may be extended by the State Government,(ii)a concession agreement entered into under sub-clause (i) notwithstanding that the procedure specified in sections 8 and 10 or, as the case may be, sections 9 and 10 is not followed before entering into such concession agreement.
