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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(1) in The Gujarat Water and Gas Pipelines (Acquisition of Right of User in Land) Act, 2000

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