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Citedby 84 docs - [View All]
Ratnakar Tanbaji Itankar vs Union Of India on 27 September, 1993
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Union Of India (Uoi) vs Smt. Mulko Bai on 16 May, 2001
Union Of India (Uoi) vs Mulko Bai on 16 May, 2001

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[Complete Act]
Central Government Act
Section 13 in The Railways Act, 1989
13. Protection for Government property.- Nothing in sections 11 and 12 shall authorise--
(a) a railway administration of the Government railway to do anything on or to any works, lands or buildings vested in, or in the possession of, a State Government without the consent of that Government; and
(b) a railway administration of a non- Government railway to do anything on or to any works, lands or buildings vested in, or in the possession of, the Central Government or a State Government, without the consent of the Government concerned.