Section 14 in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012
14. Types of Development.
(1)Subject to directions from Central Government, railway land can be developed for any purpose including but not limited to residential, commercial, institutional, hospitality, entertainment consisting of developments including but not limited to offices, shops, hotels, shopping malls, theatres, etc. as may be decided by the Authority based on the feasibility and market study:Provided that specific Approval of Central Government shall be required for residential development on railway land.(2)The Authority may also decide to develop the railway land in a phased manner, in case the phased development is considered to be more beneficial based on market assessment.
