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Union of India - Section

Section 20O in The Railways Act, 1989

20O. Application of the National Rehabilitation and Resettlement Policy, 2007 to persons affected due to land acquisition.—

The provisions of the National Rehabilitation and Resettlement Policy, 2007 for project affected families, notified by the Government of India in the Ministry of Rural Development vide number F. 26011/4/2007- LRD dated the 31st October, 2007, shall apply in respect of acquisition of land by the Central Government under this Act.