Section 48 in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012
48. Works entrusted by the Central Government.
- Works entrusted by the Central Government under clause (iv) of sub-section (2) of section 4D of the Act may consist of any railway work which shall be executed the Authority as per directions given by the Central Government and as per terms and conditions decided by the Authority and such works may include development of new railway stations, redevelopment of existing railway stations, development of staff colonies, development of offices and such other works including maintenance thereof.
