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 18] [Section 10] [Entire Act] Union of India - Subsection Section 10(6) in The Petroleum And Minerals Pipelines (Acquisition Of Right Of User In Land) Act, 1962 (6)The decision of the District Judge under sub‑section (2) or sub‑section (5) shall be final.
