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

Union of India - Subsection

Section 27(5) in Rail Land Development Authority (Constitution) Rules, 2007

(5)The Central Government shall consider for approval, the proposals including any scheme/schemes for use of railway land submitted by the Authority through a fast track mechanism, which shall, however, be subject to proper scrutiny by the appropriate directorates of the Railway Board, but in a definite time frame to suit the business requirements of the Authority.