Section 36 in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012
36. Issue of Tender and Public Notice.
(1)In case of selection of a developer or lessee through an open tender, Vice-chairman or the officer authorized by him in this behalf shall cause a tender notice to be issued, in the manner as determined by the Authority.(2)In case of lease of built-up areas to multiple parties, Vice-chairman or the officer authorized by him in this behalf shall cause a public notice to be issued, in the manner as determined by the Autl10rity, inviting applications for the allotment of the built-up areas.
