Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Section 3] [Entire Act] Union of India - Subsection Section 3(3) in The Petroleum And Minerals Pipelines (Acquisition Of Right Of User In Land) Act, 1962 (3)The competent authority shall cause the substance of the notification to be published at such places and in such manner as may be prescribed.
