Andhra Pradesh Infrastructure Development Enabling Act, 2001
AN ACT TO PROVIDE FOR THE RAPID DEVELOPMENT OF PHYSICAL AND SOCIAL INFRASTRUCTURE IN THE STATE AND ATTRACT PRIVATE SECTOR PARTICIPATION IN THE DESIGNING, FINANCING, CONSTRUCTION, OPERATION AND MAINTENANCE OF INFRASTRUCTURE PROJECTS IN THE STATE AND PROVIDE A COMPREHENSIVE LEGISLATION FOR REDUCING ADMINISTRATIVE AND PROCEDURAL DELAYS, IDENTIFYING GENERIC PROJECT RISKS, DETAILING VARIOUS INCENTIVES, DETAILING THE PROJECT DELIVERY PROCESS, PROCEDURES FOR RECONCILIATION OF DISPUTES AND ALSO TO PROVIDE FOR OTHER ANCILLARY AND INCIDENTAL MATTERS THERETO WITH A VIEW TO PRESENTING BANKABLE PROJECTS TO THE PRIVATE SECTOR AND IMPROVING LEVEL OF INFRASTRUCTURE IN THE STATE OF ANDHRA PRADESH AND FOR MATTERS CONNECTED THEREIN OR INCIDENTAL THERETO.
- Act number
- Act 36 of 2001
- Year
- 2001
- Enacted on
- 10-10-2001
- In force from
- 19 April 2017
- Jurisdiction
- Andhra Pradesh State Act
- Subjects
- Arbitration And Mediation, Administrative Law
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Official source: India Code