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[Cites 0, Cited by 0] [Section 4(12)] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(12)(e) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(e)create Special Purpose Vehicles (SPVs) with the approval of the Government for various purposes, including but not limited to, design and construction of buildings related to large infrastructure projects, provision of utility services, provision of urban services, design and execution of social infrastructure projects, and land acquisition and augmentation of financial resources. The Authority, as a representative of the Government could participate in such SPVs as an equity or debt holder, and also have specified members of the Authority as members of the Board of such SPVs.