Section 10(3)(i) in The Petroleum And Minerals Pipelines (Acquisition Of Right Of User In Land) Act, 1962

[Cites 0, Cited by 1] [Section 10(3)] [Section 10] [Entire Act]

(i)the removal of tress or standing crops, if any, on the land while exercising the powers under section 4, section 7 or section 8;

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