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

State of Gujarat - Subsection

Section 9(2) in The Gujarat Water and Gas Pipelines (Acquisition of Right of User in Land) Act, 2000

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