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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(a) in Rail Land Development Authority (Constitution) Rules, 2007

(a)Potential sites for commercial utilization shall be identified either by Central Government or by the Authority in consultation with the Central Government. If the identified land is not required for operational purposes or future expansion, then the site will be entrusted to the Authority for commercial development.