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[Cites 0, Cited by 1] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2) in The Petroleum And Minerals Pipelines (Acquisition Of Right Of User In Land) Act, 1962

(2)The owner or occupier of the land under which any pipeline has been laid shall not do any act or permit any act to be done which will or is likely to cause any damage in any manner whatsoever to the pipeline.