Section 6 in Rail Land Development Authority (Constitution) Rules, 2007
6. Plan of the Authority.
- The Authority may prepare a 5-Year Plan of the Commercial Development Projects proposed to be taken up for execution under clause (i) and (ii) of sub-section (2) of section 4D. The Authority may also prepare a Five Year Plan for consultancy, construction or management services and operation proposed to be executed by it in relation to development of land and property under clause (iii) of sub-section (2) of section 4D.
