Section 23 in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012
23. Joint Partnership with the Developer.
- The Authority may enter into partnership or joint venture with the developer selected in terms of these regulations for development of land as may be determined by the Authority prior to inviting the bids or signing the Memorandum of Understanding, as the case may be, and the form of such partnership shall be anyone of but not limited to the following arrangements, namely :-(a)revenue sharing or development sharing arrangement;(b)equity partnership in a special purpose vehicle (SPV) created for the purpose of developing the land; or(c)any other manner decided by the Authority.
