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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(3) in The Petroleum And Minerals Pipelines (Acquisition Of Right Of User In Land) Act, 1962

(3)As soon as may be after the compensation has been deposited under sub‑section (1), the competent authority shall, on behalf of the Central Government, the State Government or the Corporation, as the case may be, pay the compensation to the persons entitled thereto.