The Petroleum and Minerals Pipelines (Acquisition of Right of user in Land) Act, 1962
Act No. 50 of 1962
[7th December, 1962.]
An Act to provide for the acquisition of right of user in land 1[for laying pipelines for the transport of petroleum and minerals] and for matters connected therewith.
BE it enacted by Parliament in the Thirteenth Year of the Republic of India as follows:-
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