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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Telangana - Subsection

Section 16(1)(a) in Telangana Infrastructure Development Corporation Act, 1998

(a)all the properties and assets comprising of movables and immovables of such projects, works and schemes vested in the Government and under the control of the Panchayat Raj and Rural Development Department or the Municipal Administration and Urban Development Department or any other Department of the Government, shall vest in and stand transferred to the Corporation;