Section 154(2) in Rajasthan Municipalities Act, 2009
(2)Without prejudice to the generality of the foregoing provisions of this Section, such agreements include the following:(a)Build-Own-Operate-Transfer Agreement,(b)Build and Transfer Agreement,(c)Build-Lease-Transfer Agreement,(d)Build-Operate-Transfer Agreement,(e)Lease and Management Agreement,(f)Management Agreement,(g)Rehabilitate-Operate-Transfer Agreement,(h)Rehabilitate-Own-Operate-Transfer-Agreement,(i)Service Contract Agreement, and(j)Supply-Operate-Transfer Agreement.
