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

Union of India - Subsection

Section 49(1) in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012

(1)The Railway works entrusted by the Central Government shall be executed either through funds provided by the Central Government by appointing a contractor or by exploiting the revenue potential of the railway land available at the site by appointing a developer as may be determined by the Authority.