Section 3(i) in Andhra Pradesh Infrastructure (Transparency through Judicial Preview) Act, 2019
(i)Provide for undertaking Judicial preview, prior to inviting tenders, by a person who is or has been Hon'ble Judge of High Court, for all infrastructure projects including Public Private Partnership (PPP) projects of the value of Rupees 100 Crore and above to ensure conformity in procedure, rules and guidelines prescribed by State and Central Governments from time to time.
