Section 8 in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012
8. No Transfer of Ownership of Railway Land.
(1)The ownership or title of the railway land shall continue to vest with the Railway Administration at all times and only the lease rights for the use of the land or the structures built on it shall be transferred by the Authority.(2)The mortgage of railway land shall not be permitted at any time and the land shall be incapabale of conversion from leasehold to freehold.(3)The transfer of ownership of railway land shall not be allowed at any time unless it is specifically instructed by the Central Government.
