Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

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

(b)The Authority will carry out necessary market survey to assess the potential and work out the best mode of commercial development from the angle of revenue returns and accordingly proceed with the bidding process. The decision to accept or reject offers should be taken at an appropriate level within the Authority itself.