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 0] [Section 5] [Entire Act] State of Gujarat - Subsection Section 5(f) in The Gujarat Water and Gas Pipelines (Acquisition of Right of User in Land) Act, 2000 (f)to do all other acts necessary to ascertain whether pipelines can be laid under the land:
