Section 28 in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012
28. Purposes of Use of Land.
- The lessee or sub-lessee shall not use the railway land and the built-up area on the railway land for any purpose not permitted in the agreement or lease agreement and if at any time the lessee or sub-lessee is found violating this, the agreement or lease agreement shall be liable to be terminated by the Authority.
