Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 20E] [Entire Act] Union of India - Subsection Section 20E(2) in The Railways Act, 1989 (2)On the publication of the declaration under sub-section (1), the land shall vest absolutely in the Central Government free from all encumbrances.
