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[Cites 0, Cited by 3] [Section 151] [Entire Act]

Union of India - Subsection

Section 151(2) in The Railways Act, 1989

(2)The properties of a railway referred to in sub-section (1) are railway track, bridges, station buildings and installations, carriages or wagons, locomotives, signalling, telecommunications, electric traction and block equipments and such other properties as the Central Government being of the opinion that damage thereto or destruction thereof is likely to endanger the operation of a railway, may, by notification, specify.