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

State of Gujarat - Subsection

Section 5(e) in The Gujarat Water and Gas Pipelines (Acquisition of Right of User in Land) Act, 2000

(e)where otherwise survey cannot be completed and levels taken and the boundaries and lines marked, to cut down and clear away any part of any standing crop, fence or jungle; and