Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(1) in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012

(1)The Authority shall seek assistance of the Railway Administration in facilitating the lessee in obtaining access to all necessary facilities and utilities (subject to availability) during the project execution stage, including water, electricity, telecom facilities at the rates and on terms of the Central Government.