Section 26(2) in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012
(2)In case the development is proposed to be carried out jointly with Central or State public sector entities, the lessee shall have the right, in addition to the rights specified under sub-regulation (1), to sub-lease -(a)the railway land in parts to several third parties or full to a single third party; or(b)the built-up area developed on the railway land in full to a single third party.
