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[Cites 0, Cited by 0] [Section 66(3)] [Section 66] [Entire Act]

State of Andhra Pradesh - Subsection

Section 66(3)(c) in Andhra State Act,1953

(c)the rights and liabilities in respect of the administration of the Project and the construction, maintenance and operations thereof, but shall not include the rights and liabilities under any contract entered into before the appointed day by the Government of Madras with any person other than Government.