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Railways Act, 1989 13. Protection for Government property. Nothing in sections 11 and 12 shall authorize- (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.    |
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