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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(1) in Rail Land Development Authority (Constitution) Rules, 2007

(1)Subject to any directions of the Central Government, the Authority shall prepare development schemes and execute all works for the commercial development of Railway land; in accordance with the International Building Code or the National Building Code, but without any interference or restraint from any official of the authority, body or instrumentality.