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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(f) in Rail Land Development Authority (Constitution) Rules, 2007

(f)The Authority shall not take up commercial development of railway land or air space at any site unless specifically entrusted to it by the Central Government under clause (ii) of sub-section (2) of section 4D of the Act.