Section 6 in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012
6. Review of the Entrusted Railway Land.
(1)Based on pre-feasibility or feasibility study carried out by the Authority, the Authority may seek a review from the Central Government of its decision regarding any railway land entrusted to it by giving reasons for such a review.Explanation - The expression "review" shall also include the review for cancellation of the entrustment or change in size of the entrusted railway land or change in the location of the railway land or removal by the Railway Administration of any encumbrance existing on the railway land.(2)In case the Railway Administration is not in full possession of unimpaired title of land, the title records, plans etc. or the requisite mutation does not exist in Revenue or Municipal records in favour of the Central Government, the Authority may seek a review of the entrustment made by the Central Government.
