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[Cites 0, Cited by 5] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(2) in The Railways Act, 1989

(2)If the Commissioner is of the opinion that the railway cannot be opened without any danger to the public using it, he shall, in his report, state the grounds therefor, as also the requirements which, in his opinion, are to be complied with before sanction is given by the Central Government.