Section 17(2) in The Petroleum And Minerals Pipelines (Acquisition Of Right Of User In Land) Act, 1962
(2)In particular and without prejudice to the generality of the foregoing power, such rules may prove for all or any of the following matters namely:—(a)the places at which and the manner in which the substance of the notification may be published under sub‑section (3) of section 3;(b)the time within which and the manner in which the amount of compensation may be deposited under sub‑section (1) of section 11.
