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Union of India - Section

Section 16B in The Petroleum And Minerals Pipelines (Acquisition Of Right Of User In Land) Act, 1962

16B. Presumption regarding property.

When any proceeding taken under this Act, or in consequence of anything done under this Act, a question arises as to whether any petroleum product is the property of the corporation, the Court shall presume, unless the contrary is shown, that such petroleum product belongs to the corporation.