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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(2) in The Gujarat Water and Gas Pipelines (Acquisition of Right of User in Land) Act, 2000

(2)Whoever wilfully removes, displaces, damages or destroys any pipeline laid under section 7,shall be punishable with rigorous imprisonment for a term which shall not be less than one year, but which may extend to three years and shall also be liable to fine.