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Union of India - Section

Section 20J in The Railways Act, 1989

20J. Right to enter into land where land has vested in Central Government.—

Where the land has vested in the Central Government under section 20E, it shall be lawful for any person authorised by the Central Government in this behalf, to enter and do other act necessary upon the land for carrying out the building, maintenance, management or operation of the special railway project or part thereof or any other work connected therewith.