LexSection 16B — Presumption regarding property.
The Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Act, 1962
1 [16B. Presumption regarding property. --When any proceeding taken under this Act, or in consequence of anything done under this Act, a question arises as to whether any petroleum product is the property of the corporation, the Court shall presume, unless the contrary is shown, that such petroleum product belongs to the corporation.Open in Lexace · Ask the AI about this section