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State of Andhra Pradesh - Section

Section 18 in The Andhra Pradesh Infrastructure Development Enabling Act, 2001

18. [ Consultant Selection. [Substituted by Act No. 3 of 2017, dated 19.4.2017]

- The Government Agency or the Local Authority or public sector undertaking or Infrastructure Authority may select appropriate consultants as may be required to conceptualize, development or implement any infrastructure project by following transparent procedure].