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[Cites 0, Cited by 1] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(2) in Indian Railways Act, 1890.

(2)Subject to the other provisions of this Act, the work specified in clauses (a) and (b) of sub-section (1) shall be made during or immediately after the laying out or formation of the railway over the lands traversed thereby and in such manner as to cause as little damage or inconvenience as possible to person interested in the lands or affected by the works.