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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(4) in Rail Land Development Authority (Constitution) Rules, 2007

(4)If any question arises in respect of transaction of the business of the Authority, the same shall be decided by the Authority, except where it concerns interpretation of the rules and regulations framed under the Act, in which case it Will be decided by the Central Government.