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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Andhra Pradesh - Subsection

Section 26(2)(a) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017

(a)All works executed by the Authority or Commission shall be technically sanctioned by an engineer of the Authority/ Commission designated in this regard by the Authority/ Commission or an independent engineer engaged for the purpose, irrespective of the estimated amount.