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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(5) in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012

(5)The percentage revenue share shall have to be paid for the entire period of lease in such form and in such installments as may be specified for each lessee and shall be subject to a minimum guaranteed annual payment, which shall be further subject to a periodic increase, as may be determined by the Authority.