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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(2)(d) in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008

(d)enter into, assign and rescind any contract or obligation in accordance with the provision of this Act, the order or the agreement, as the case may be;