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

Union of India - Subsection

Section 27(1) in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012

(1)The lessee cannot transfer or assign the lease except by way of sub-leasing as permitted under these regulations:Provided that a lessee under sub-regulation (3) of regulation 17 cannot further sub-lease the built-up area.