Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 42] [Entire Act] Union of India - Subsection Section 42(4) in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012 (4)The physical handing over of the railway land shall be effected from the date of signing of "land plan with Schedule".
