Section 47 in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012
47. Enabling Works for Development Project.
- The ancillary works like construction of boundary walls, removal of encumbrances or structures existing on railway land, construction of rehabilitation works for the Railway Administration etc. that are necessary for the development of a railway land may be carried out by the Authority at its cost to enhance the value of the land prior to invitation of bids, if the Authority so decides.
