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

Union of India - Subsection

Section 7(1)(i) in The Petroleum And Minerals Pipelines (Acquisition Of Right Of User In Land) Act, 1962

(i)it shall be lawful for any person authorised by the Central Government or such State Government or Corporation, as the case may be, and his servant and workmen to enter upon the land and lay pipelines or to do any other act necessary for laying of pipelines: