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 1] [Section 17] [Entire Act] Union of India - Subsection Section 17(1) in The Petroleum And Minerals Pipelines (Acquisition Of Right Of User In Land) Act, 1962 (1)The Central Government may by notification in the Official Gazette, make rules for carrying out the provisions of this Act.
