Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16A] [Entire Act] Union of India - Subsection Section 16A(ii) in The Petroleum And Minerals Pipelines (Acquisition Of Right Of User In Land) Act, 1962 (ii)On the person who claims to be the owner thereof, if any person other than the person from whose possession the stolen property was seized.
