Section 1 in The Petroleum And Minerals Pipelines (Acquisition Of Right Of User In Land) Act, 1962
1. Short title, extent and application.—
(1)This Act may be called the Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Act, 1962.(2)It extends to the whole of India except the State of Jammu and Kashmir.(3)It applies in the first instance to the whole of the State of West Bengal, Bihar, Uttar Pradesh and Gujarat and the Union territory of Delhi; and the Central Government may, by notification in the Official Gazette, declare that this Act shall also apply to such other State or Union territory and with effect from such date as may be specified in that notification and thereupon provisions of this Act shall apply to that State or Union territory accordingly.
