Section 6 — Power to acquire land, etc.
The Metro Railways (Construction of Works) Act, 1978
Where it appears to a metro railway administration that for the construction of any metro railway or any other work connected therewith-- (a) any land, building, street, road or passage, or (b) any right of user, or any right in the nature of easement, therein, is required for such construction or work, it shall apply to the Central Government in such form as may be prescribed for acquiring such land, building, street, road or passage or such right of user or easement.Open in Lexace · Ask the AI about this section