Section 12 — Right to enter into the land where right of user, etc., is vested in the Central Government.
The Metro Railways (Construction of Works) Act, 1978
Where the right of user in, or any right in the nature of easement on, any land, building, street, road or passage has vested in the Central Government under section 10, it shall be lawful for the metro railway administration or any officer or other employee of the Central Government to enter and do any other act necessary upon the land, building, street, road or passage for carrying out the construction of the metro railway or any other work connected therewith.Open in Lexace · Ask the AI about this section