LexSection 225 — Power to require railway level, etc., to be raised or lowered.
The Cantonments Act, 2006
If the Board places or carries any pipe or drain or does any other work connected with the water supply or drainage across any railway line, it may, with the sanction of the Central Government and at the cost of the cantonment fund, require the railway administration to raise or lower the level thereof.Open in Lexace · Ask the AI about this section