Section 13(1)(a) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017

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State of Andhra Pradesh - Subsection

Section 13(1)(a) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017

(a)Financial/ property related,-

(i)to acquire, take on lease, hire, hold and enjoy movable and immovable property and to convey, assign, surrender, charge, mortgage, demise, transfer or otherwise dispose of, or deal with, any movable or immovable property belonging to the Authority or Commission upon such terms as the Authority or Commission considers fit;

(ii)to sanction and execute infrastructure and other works;

(iii)to conceptualise plans/ schemes and programs;

(iv)to enter into any contract or agreement for carrying out the purposes of this Act;

(v)to receive, in consideration of the services rendered by the Authority or Commission, such commission or payment as may be agreed upon;

(vi)with the approval of the Government, to subscribe for or acquire any stock, share, bond, debenture or other financial instrument in any company;

(vii)with the approval of the Board or Government -

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State of Andhra Pradesh - Subsection

Section 13(1)(a) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017