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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Telangana - Subsection

Section 27(2) in Telangana Infrastructure Development Enabling Act, 2001

(2)The procedure for refund of bid security will be specified in the request for proposal. In any event, the bid security of unsuccessful Bidder would be returned within 30 calender days from the date of selection of the Developer.CHAPTER - IV Generic Risks Disclosure and Allocation, Securitisation, Right of Lenders and Facilities to be Provided by the Government Agency or the Local Authority.