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[Cites 0, Cited by 0] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(2) in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012

(2)In case the work is to be executed by exploiting the revenue potential of the railway land, such railway land shall be identified, the schemes and plans shall be prepared and the Central Government shall be approached for entrustment of the proposed railway land to the Authority.