Section 17 in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012
17. Lease of Built Up Area.
(1)In case the development of land is carried out with the cost being met by the Authority, the built-up area shall be leased either to a single party or to multiple parties, as may be determined by the Authority.(2)The selection by the Authority of a single party for lease of an entire building or several buildings on the land shall be carried out in the manner as provided for the selection of a developer for developing land in these regulations.(3)The leasing by !he Authority of built-up areas, existing or proposed on land, to multiple parties shall be carried out either directly or through an estate agency appointed by the Authority.(4)The eligibility criteria for lessees and the minimum annual lease rent per unit of built-up area under sub-regulation (3) shall be determined by the Authority for each site prior to accepting applications for such leasing.
