Section 50 in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012
50. Consultancies under clause (iii) sub-section (2) of section 4D.
- The Authority may carry out consultancies, professional services and such other works for the Government, any local authority or any other organization on such terms and conditions as may be agreed upon between the Authority and such an entity and the Authority may create a specialized wing within its organization for undertaking such activities.
