Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20A] [Entire Act] Union of India - Subsection Section 20A(2) in The Railways Act, 1989 (2)Every notification under sub-section (1), shall give a brief description of the land and of the special railway project for which the land is intended to be acquired.
