Section 4(1)(e) in The Petroleum And Minerals Pipelines (Acquisition Of Right Of User In Land) Act, 1962

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Union of India - Subsection

Section 4(1)(e) in The Petroleum And Minerals Pipelines (Acquisition Of Right Of User In Land) Act, 1962

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

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Union of India - Subsection

Section 4(1)(e) in The Petroleum And Minerals Pipelines (Acquisition Of Right Of User In Land) Act, 1962