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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(c) in Rail Land Development Authority (Constitution) Rules, 2007

(c)all monies received by the Authority from its own consultancy, construction, management or operation of land and property under clause (iii) of sub-section (2) oi section 4D of the Act;