Section 24 in The Oil And Natural Gas Commission Act, 1959
24. [ Compulsory acquisition of land for the Commission, Any land [Substituted by Act 19 of 1964, s, 2, for s, 24]
-required by the Commission for carrying out its functions under this Act shall be deemed to be needed for a public purpose and such land shall be acquired for the Commission under the provisions of the Land Acquisition Act, 1894.] [Substituted by Act 38 of 1962, Section 3, for the proviso]
