Section 27(6) in Rail Land Development Authority (Constitution) Rules, 2007
(6)The Authority may, under the provisions of clause (iii) of sub-rule (2) of section 4D of the Act, undertake to carry out for the Government or any local authority or any other organisation any works or services or any class of works or services on such terms and conditions as may be agreed upon between the Authority and the Government or local authority or the organisation concerned.
