Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4D(2)] [Section 4D] [Entire Act] Union of India - Subsection Section 4D(2)(ii) in The Railways Act, 1989 (ii)to develop railway land for commercial use as may be entrusted by the Central Government for the purpose of generating revenue by non-tariff measures;