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[Cites 0, Cited by 0] [Section 82(2)] [Section 82] [Entire Act]

Union of India - Subsection

Section 82(2)(c) in The Oil Mines Regulations, 2017

(c)forward to such authority as the Central Government may by a general or special order specify, an intimation accompanying a plan where it is proposed to lay pipeline within forty-five metre of any public works in respect of which this regulation is applicable by reason of any general or special order of the Central Government or of any public road or building or of other permanent structure not belonging to the owner of the mine.