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 20I(2)] [Section 20I] [Entire Act] Union of India - Subsection Section 20I(2)(a) in The Railways Act, 1989 (a)in case of any land situated in any area falling within the metropolitan area, to the Commissioner of Police;