Section 10 in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012
10. Feasibility Study and Market Survey.
(1)A feasibility study and market survey shall be carried out by the Authority for each land to assess the revenue potential of the land and to select the best model of development from the point of view of revenue generation.(2)The studies referred to in sub-regulation (1) shall be carried out either in-house by its own employees or through the consultants and shall include the following, namely -(a)verifications of boundaries, title and permitted land use of the land;(b)survey of encumbrances, encroachments and need for their rehabilitations;(c)possible usages of land;(d)best model of development for maximizing returns;(e)period of lease; and(f)valuation of the returns expected from the development of the railway land.
