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 5] [Section 3] [Entire Act] Union of India - Subsection Section 3(2) in The Petroleum And Minerals Pipelines (Acquisition Of Right Of User In Land) Act, 1962 (2)Every notification under sub‑section (1) shall give a brief description of the land.
