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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(3) in Rail Land Development Authority (Constitution) Rules, 2007

(3)The Authority at or about the middle of the current financial year shall prepare a list of its own consultancy, construction, management services and operation of land and property under clause (iii) of sub-section (2) of section 4D of the Act for the next financial year.