Section 5(e) in Rail Land Development Authority (Constitution) Rules, 2007
(e)The Authority may seek a review from the Central Government of its decision regarding any site entrusted for preparation of a scheme under clause (i) of sub-section (2) of section 4D of the Act, or for commercial development under clause (ii) of sub-section (2) of section 4D of the Act and the decision of the Central Government in this regard shall be final.
