Section 35(1) in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012
(1)The Authority may appoint Consultants for feasibility studies, marketing, bid process management, legal services, verification or validation of land records and such other services or activities as and when required by the Authority and such Consultants may be appointed through single, limited, open tender or as per the tendering system decided by the Authority.
