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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(3) in The Metro Railways (Construction Of Works) Act, 1978

(3)In specifying the distance under clause (a) of sub-section (1), the Central Government shall have regard to-
(a)the nature and requirement of the metro railway;
(b)the safety of the building;
(c)such other matters as may be prescribed.