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[Cites 0, Cited by 0] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(2) in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012

(2)The Authority shall seek assistance of the Railway Administration, wherever required, in obtaining various clearances and authorizations in connection with development of railway land by the lessee from local municipal and other concerned authorities.