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[Cites 0, Cited by 0] [Section 184] [Entire Act]

Union of India - Subsection

Section 184(2) in The Railways Act, 1989

(2)While a notification of the Central Government under sub-section (1) is in force, the railway administration shall be liable to pay to the local authority either the tax specified in the notification or, in lieu thereof, such sum, if any, as an officer appointed in this behalf by the Central Government may, having regard to all the circumstances of the case, from time to time, determine to be fair and reasonable.