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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(1) in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012

(1)The lessee shall be responsible for maintenance and upkeep of the railway land and the buildings or structures developed on it at all times during the entire period of lease and until they are transferred to the Authority at the expiry or termination of the lease.