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 29] [Entire Act] Union of India - Subsection Section 29(3) in Rail Land Development Authority (Constitution) Rules, 2007 (3)The Authority may, with the approval of the Central Government, create posts in terms of the Annual Man Power Plan formulated and finalised by it.
