Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(4) in Rail Land Development Authority (Constitution) Rules, 2007

(4)A committee appointed by the Board shall holistically scrutinise all schemes for commercial development of railway land, including aspects of safety, aesthetics vis-a-vis surroundings and user amenities.