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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2)(c) in The Railways Act, 1989

(c)where a railway administration has provided suitable accommodation work for the crossing of a road or stream and the road or stream is afterwards diverted by the act or neglect of the person having the control thereof, the railway administration shall not be compelled to provide any other accommodation work for the crossing of such road or stream.