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Union of India - Section

Section 8A in Indian Railways Act, 1890.

8A. Protection for Government property

[Section 8A was substituted, for section 8A by section 3 and 2nd Schedule of the Bangladesh Laws (Revision And Declaration) Act, 1973 (Act No. VIII of 1973)] 8A. Nothing in the two last preceding sections shall authorise the doing of anything on or to any works, land or building vested in, or in possession of, the Government without its consent.]