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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(1)(ii) in The Gujarat Water and Gas Pipelines (Acquisition of Right of User in Land) Act, 2000

(ii)such land shall be used only for laying the pipelines and for maintaining, examining, repairing, altering or removing any such pipeline or for doing any other thing necessary for any of the aforesaid purpose or for the utilisation of such pipelines.