Telangana 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 Telangana and for matters connected therein or incidental thereto.
- Act number
- Act 36 of 2001
- Year
- 2001
- Enacted on
- 09-10-2001
- In force from
- 20-08-2001
- Jurisdiction
- Telangana State Act
- Subjects
- Housing And Urban Development, Arbitration And Mediation
Read the full text of Telangana Infrastructure Development Enabling Act, 2001 section by section on LawLens.
Official source: India Code