Section 9(1)(ii) in Bihar Underground Pipelines (Acquisition of Right of User in Land) Act, 2011

[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(1)(ii) in Bihar Underground Pipelines (Acquisition of Right of User in Land) Act, 2011

(ii)the temporary severance of the land under which the underground pipeline has been laid from other lands belonging to, or in the occupation of such person; or

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State of Bihar - Subsection

Section 9(1)(ii) in Bihar Underground Pipelines (Acquisition of Right of User in Land) Act, 2011