Section 40 in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012
40. Letter of Acceptance.
(1)The selected bidder shall be issued a letter of acceptance (LOA) in duplicate by the Authority.(2)One copy of the LOA shall have to be signed and returned by the selected bidder as a token of acceptance.(3)The LOA shall form the agreement between the selected bidder and the Authority for fulfillment of the terms and conditions specified in the LOA.(4)The lessee shall not have any other right until a lease agreement is signed and the conditions precedent, if any specified therein, have been fulfilled.
