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

Union of India - Subsection

Section 19(2) in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012

(2)The payments referred in sub-regulation (1) may involve one or more among following as may be specified in the tender documents -
(a)upfront lease premium;
(b)annual lease rent;
(c)percentage revenue share;
(d)any other form of payment.