Section 10(2) in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012
(2)The studies referred to in sub-regulation (1) shall be carried out either in-house by its own employees or through the consultants and shall include the following, namely -(a)verifications of boundaries, title and permitted land use of the land;(b)survey of encumbrances, encroachments and need for their rehabilitations;(c)possible usages of land;(d)best model of development for maximizing returns;(e)period of lease; and(f)valuation of the returns expected from the development of the railway land.
