Section 16(3) in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012
(3)In case the development is proposed to be carried out jointly with Central or the State public sector entities, the Authority may directly negotiate with the party concerned for finalizing the agreement based on the terms and conditions prepared under these regulations and in such a case, a memorandum of understanding (MOU) may precede the agreement with the developer.
