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

 
DISCLAIMER: This document is being furnished to you for your information by PRS 
Legislative Research (PRS).  The contents of this document have been obtained from sources 
PRS believes to be reliable.  These contents have not been independently verified, and PRS 
makes no representation or warranty as to the accuracy, completeness or correctness.  In 
some cases the Principal Act and/or Amendment Act may not be available.  Principal Acts 
may or may not include subsequent amendments.  For authoritative text, please contact the 
relevant state department concerned or refer to the latest government publication or the 
gazette notification.  Any person using this material should take their own professional and 
legal advice before acting on any information contained in this document.  PRS or any persons 
connected with it do not accept any liability arising from the use of this document.  PRS or any 
persons connected with it shall not be in any way responsible for any loss, damage, or distress 
to any person on account of any action taken or not taken on the basis of this document. 
 
 
 
 
 
The Gujarat Water and Gas Pipelines (Acquisition of Right of User in Land) 
Act, 2000 
 
Act 5 of 2000 
 
 
 
 
 
 
 
 
Keyword(s): 
Competent Authority, Corporation, Gas, Pipe Line, Public Purpose 
 
 

‹ Prev All Gujarat acts Next ›