Section 8(4) in Rail Land Development Authority (Constitution) Rules, 2007
(4)The Board at its meeting shall among other matters consider for approval, adoption and execution wherever applicable, the scheme or schemes for the use of railway land and sites for commercial development as entrusted by the Central Government and the Authority may, if necessary convey to the Central Government its Opinion regarding such schemes for reconsideration and the decision of the Central Government there after shall be final.
