44. How agreement with Railway company may be proved
.In the case of the acquisition of land for the purposes of a Railway company, the existence of such an agreement as is mentioned in section 43 may be proved by the production of a printed copy thereof purporting to be printed by order of Government.[44-A. Restriction on transfer, etc [Inserted by Act 31 of 1962, Section 5 (w.e.f. 12.9.1962).].No company for which any land is acquired under this Part shall be entitled to transfer the said land or any part thereof by sale, mortgage, gift, lease or otherwise except with the previous sanction of the appropriate Government.
