Section 19(2) in Rail Land Development Authority (Constitution) Rules, 2007
(2)To enable the Authority to finalise its budget for the next financial year, the Central Government shall Convey in writing to the Authority sufficiently in advance, preferably during the first half of the previous financial year, the schemes which are required by the Authority to prepare for use of railway land and the railway land that would be entrusted to it for development under section 4D of the Act The Budget of the Authority shall, however, not be framed with any presupposition of funding from the Central Government.
