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[Cites 0, Cited by 2] [Section 11(3)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(3)(b) in Indian Railways Act, 1890.

(b)save as hereinafter in this Chapter provided, the railway administration shall not, except on the requisition of the Government, be compelled to defray the cost of executing any further or additional accommodation works for the use of the owners or occupiers of the lands after the expiration of ten years from the date on which the railway passing through the lands was first opened for public traffic;