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 27] [Entire Act]

Union of India - Subsection

Section 27(2) in Rail Land Development Authority (Constitution) Rules, 2007

(2)The Authority may undertake all types of commercial development on, below or above the Railway Land, including airspace above existing railway structures or any other land based-on market demands on business principles.