Section 34 in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012
34. Unforeseen Situations.
- Any unforeseen situation which may arise after issue of letter of acceptance or execution of lease agreement at any time during the period of lease which has not been foreseen in the tender document or the agreement, in such case the Authority shall address such conditions or situations as per the procedure provided in the tender document or the lease agreement in the mutual interest of both the parties to the agreement and the same shall be incorporated in the agreement as a modification to the contract or agreement.
