1 [4D. Functions of Authority. -- (1) The Authority shall discharge such functions and exercise such powers of the Central Government in relation to the development of railway land and as are specifically assigned to it by the Central Government. (2) In particular, and without prejudice to the generality of the foregoing power, the Central Government may assign to the Authority all or any of the following functions, namely:-- (i) to prepare scheme or schemes for use of railway land in conformity with the provisions of this Act; (ii) to develop railway land for commercial use as may be entrusted by the Central Government for the purpose of generating revenue by non-tariff measures; (iii) to develop and provide consultancy, construction or management services and undertake operation in India in relation to the development of land and property; (iv) to carry out any other work or function as may be entrusted to it by the Central Government, by order in writing.]Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.