Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] Union of India - Subsection Section 8(2) in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012 (2)The mortgage of railway land shall not be permitted at any time and the land shall be incapabale of conversion from leasehold to freehold.
