Section 5 in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012
5. Identification of Railway Land.
- The vacant railway land with potential for development shall be entrusted by the Central Government to the Authority:Provided that the Authority may from time to time, in consultation with the concerned Railway Administration, identify a railway land and send a proposal to the Central Government for considering its entrustment to the Authority in terms of the Act.
