Section 3 in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012
3. Manner of Development of Railway Land.
- Subject to directions as may be given by the Central Government in this behalf from time to time, the development of any railway land shall be effected by -(a)grant of lease of the railway land to developers who shall bear the cost of the development; or(b)developing built-up area at the Authority's own cost and leasing the same.
