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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(3) in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012

(3)The leasing by !he Authority of built-up areas, existing or proposed on land, to multiple parties shall be carried out either directly or through an estate agency appointed by the Authority.