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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Haryana - Subsection

Section 20(1)(iv) in The Gurugram Metropolitan Development Authority Act, 2017

(iv)the Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Act, 1962 (Central Act 50 of 1962) or rules made thereunder, in respect of petroleum and natural gas pipelines.