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[Cites 0, Cited by 0] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(2) in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012

(2)Unless otherwise specified by the Authority, in the event of termination of the lease agreement by the Authority, all sub-lease agreements shall stand terminated and sub-lessees shall have to vacate the railway premises within the period specified.