Section 13 in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012
13. Return of Railway land to Railway Administration.
- Unless the Authority decides to offer the railway land and the buildings or structures existing on it on a fresh lease, on expiry or termination of the lease period, as the case may be, the entire railway land together With the buildings or structures existing thereon shall revert and vests upon the Railway Administration.
