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State of Andhra Pradesh - Section
Section 14 in The Andhra Pradesh Infrastructure Development Enabling Act, 2001
14. [ Project Identification. [Substituted by Act No. 3 of 2017, dated 19.4.2017]
- Government or any Government Departments or Infrastructure Authority or any Government Sector undertaking or any Government Agency or local body may conceptualize develop and implement any infrastructure project by following the procedures prescribed by respective departments or such agencies referred above].[15 and 16. [Omitted by Act No. 3 of 2017, dated 19.4.2017]***]| 15. Prioritisation of Projects.- The Infrastructure Authority will prioritise projects based on demand and supply gaps, interlinkages and any other relevant parameters and create a project shelf.16. Recommendations by the Infrastructure Authority.- The Government Agency or the Local Authority in accordance with the advice recommendations and suggestions of the Infrastructure Authority shall submit the Project to the Government along with the proposed concession agreement relating thereto for its consideration and sanction. |