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[Cites 0, Cited by 4] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2) in The Railways Act, 1989

(2)The railway administration may require the State Government or the local authority, as the case may be, as a condition of executing any work under sub-section (1), to undertake to pay the whole of the cost of the work and the expense of maintaining the work, to the railway administration or such proportion of the cost and expenses as the Central Government considers just and reasonable.