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[Cites 0, Cited by 10] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in The Petroleum And Minerals Pipelines (Acquisition Of Right Of User In Land) Act, 1962

(1)Any person interested in the land may, within twenty‑one days from the date of the notification under sub‑section (1) of section 3, object to the laying of the pipelines under the land.