Section 2(a) in The Gujarat Infrastructure Development Act, 1999
(a)"Board" means the Gujarat Infrastructure Development Board established under section 17;(aa)[ "concession" means grant of financial assistance or conferment of right on Government property and public assets to a person other than the State Government, Government agency or specified Government agency, as per the terms specified in the concession agreement;] [Clause (aa) inserted by Gujarat 18 of 2006, dated 319t March, 20Q6 (w.e.f. 15-05-2006).]
