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State of Telangana - Section

Section 22 in Telangana Infrastructure Development Enabling Act, 2001

22. Treatment of Sole Bid.

- In case of the competitive bidding process resulting into a Sole Bid, the Government Agency or the Local Authority shall in consultation with the Infrastructure Authority, either,-
(i)accept the Sole Bid, or
(ii)re-negotiate the financial offer, or
(iii)reject the Sole Bid.