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[Cites 0, Cited by 4] [Section 10(3)] [Section 10] [Entire Act]

Union of India - Subsection

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

(iii)any injury to any other property, whether movable or immovable or the earnings of such persons caused in any other manner: