Section 42 in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012
42. Possession of the Railway Land.
(1)The lessee shall be provided the possession of the railway land only after it fulfills the conditions precedent, if so specified in the lease agreement.(2)Subject to any phasing plan and time bound removal of an existing encumbrance, if any, as specified in the lease agreement, encumbrance free railway land shall be provided to the lessee.(3)A joint demarcation of the site shall be carried out by the Authority, the Railway Administration and the lessee and a proper "land plan with schedule" shall be prepared and signed jointly between the Authority, Railway Administration and the lessee.(4)The physical handing over of the railway land shall be effected from the date of signing of "land plan with Schedule".
