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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(1) in Rail Land Development Authority (Constitution) Rules, 2007

(1)Without prejudice to the other provisions of this Act, the Authority shall in the performance of its functions and duties under this Act, be bound by such directions on questions of policy as the Central Government may give in writing from time to time.