Section 2(1) in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012
(1)In these regulations, unless the context otherwise requires, -(a)"Act" means the Railway Act, 1989 (24 of 1989);(b)"Authority" means the Rail Land Development Authority constituted under section 4A of the Act;(c)"Central Government" means the Ministry of Railways;(d)"Consultant" means a Consultant appointed by the Authority to assist it in feasibility studies and other development activities;(e)"Executive Board" means the Board consisting of the Chairman, the Vice-Chairman and four Members appointed under section 4B of the Act;(f)"Member" means a Member of the Authority and includes its Chairman and Vice-Chairman;(g)"section" means the section of the Act;(h)"Vice-Chairman" means the Vice-Chairman of the Authority;
