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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(2) in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012

(2)The Authority may appoint estate agencies for assisting the Authority in subleasing of built-up spaces to multiple parties or monitoring the various lease agreements and such other activities as may be required for successful development of the railway land as may be determined by the Authority and such estate agencies may be appointed as may be decided by the Authority.