Directorate of Printing
Department of Publication
M/o Housing and Urban Affairs
Government of India


Recent Gazette(s) - Bill & Act


Total No. of Gazettes : 100   
S. No.Ministry / OrganizationDepartmentOfficeSubjectCategoryPart & SectionIssue DatePublish DateGazette IDDownload
1.  Ministry of Railways NORTH CENTRAL RAILWAYS Not Applicable Publication of notification in the Extraordinary Gazette of India under the Railways amendment Act 2008 regarding Elimination of manned Level crossing No 413 by providing RUB in Manikpur Naini section Extra Ordinary Part II-Section 3-Sub-Section (ii) 24-Sep-2024 26-Sep-2024 CG-UP-E-26092024-257503 1.55 MB
2.  Ministry of Railways NORTH CENTRAL RAILWAYS Not Applicable Publication of notification in the Extraordinary Gazette of India under the Railways amendment Act 2008 regarding Construction of 2 lane ROB in lieu of L Xing No 18 Extra Ordinary Part II-Section 3-Sub-Section (ii) 24-Sep-2024 25-Sep-2024 CG-UP-E-25092024-257486 1.86 MB
3.  Ministry of Railways NORTH CENTRAL RAILWAYS Not Applicable Publication of notification in the Extraordinary Gazette of India under the Railways amendment Act 2008 regarding Elimination of manned Level crossing No 414 by providing RUB in Manikpur Naini section Extra Ordinary Part II-Section 3-Sub-Section (ii) 24-Sep-2024 25-Sep-2024 CG-UP-E-25092024-257484 1.85 MB
4.  Ministry of Railways Construction Department South Central Railway SC Railway Publication of Notification under section 7A of Railways Act 1989 Acquisition of land for Third line between Gudur and Renigunta stations the Central Government hereby authorizes the officer to perform the functions of the Competent Authority in respect of the above Special Railway Project in the State of Andhra Pradesh in Tirupati District Extra Ordinary Part II-Section 3-Sub-Section (ii) 23-Sep-2024 24-Sep-2024 CG-TL-E-24092024-257453 1.84 MB
5.  Ministry of Railways Construction Department South Central Railway SC Railway Publication of Notification under section 7A of Railways Act 1989 Acquisition of land for Bypass line between Yerpedu and Pudi stations the Central Government hereby authorizes the officer to perform the functions of the Competent Authority in respect of the above Special Railway Project in the State of Andhra Pradesh in Tirupati District Extra Ordinary Part II-Section 3-Sub-Section (ii) 23-Sep-2024 24-Sep-2024 CG-TL-E-24092024-257450 1.84 MB
6.  Ministry of Petroleum and Natural Gas REFINERY DIVISION Not Applicable Publication of notification in the Extraordinary Gazette of India under Section 6(1) of the PMP Act 1962 in respect of Pipeline Connectivity for Mirzapur ToP from Barauni Kanpur Pipeline (BKPL) to be laid by Indian Oil Corporation Ltd. (IOCL) for acquisition of ROU in Tehsil Sadar Distt Mirzapur in the State of Uttar Pradesh Extra Ordinary Part II-Section 3-Sub-Section (ii) 20-Sep-2024 23-Sep-2024 CG-DL-E-23092024-257374 1.76 MB
7.  Ministry of Petroleum and Natural Gas REFINERY DIVISION Not Applicable Publication of notification in the Extraordinary Gazette of India under Section 6(1) of the PMP Act 1962 relating to land schedule in respect of Paradip Numaligarh crude oil pipeline project of Numaligarh Refinery Limited (NRL) for acquisition of ROU in the State of Assam for Circle Kamalpur Distt Kamrup Extra Ordinary Part II-Section 3-Sub-Section (ii) 20-Sep-2024 21-Sep-2024 CG-DL-E-21092024-257347 1.7 MB
8.  Ministry of Railways NORTH CENTRAL RAILWAYS Not Applicable Publication of notification in the Extraordinary Gazette of India under the Railways amendment Act 2008 under Sub section of 06 of 20F regarding Elimination of manned Level crossing No 413 by providing RUB in Manikpur Naini Section Extra Ordinary Part II-Section 3-Sub-Section (ii) 20-Sep-2024 21-Sep-2024 CG-UP-E-21092024-257342 1.57 MB
9.  Ministry of Corporate Affairs Not Applicable Not Applicable Section 10B o the company secretaries act 1980 Extra Ordinary Part II-Section 3-Sub-Section (ii) 20-Sep-2024 21-Sep-2024 CG-DL-E-21092024-257340 1.64 MB
10.  Ministry of Railways NORTH CENTRAL RAILWAYS Not Applicable Publication of notification in the Extraordinary Gazette of India under the Railways amendment Act 2008 under Sub section of 06 of 20F regarding Construction of 2 lane ROB in lieu of L Xing No 18 Extra Ordinary Part II-Section 3-Sub-Section (ii) 20-Sep-2024 21-Sep-2024 CG-UP-E-21092024-257339 1.56 MB
11.  Ministry of Railways NORTH CENTRAL RAILWAYS Not Applicable Publication of notification in the Extraordinary Gazette of India under the Railways amendment Act 2008 under Sub section of 06 of 20F regarding Elimination of manned Level crossing No 414 by providing RUB in Manikpur Naini Section Extra Ordinary Part II-Section 3-Sub-Section (ii) 20-Sep-2024 21-Sep-2024 CG-UP-E-21092024-257338 1.57 MB
12.  Ministry of Corporate Affairs Not Applicable Not Applicable Notification of clause f of section 19 of the Competition Amendment Act 2023 Extra Ordinary Part II-Section 3-Sub-Section (ii) 19-Sep-2024 19-Sep-2024 CG-DL-E-19092024-257255 1.63 MB
13.  Ministry of Railways Construction Department WESTERN RAILWAY notification of extraordinary gazette under Part II section 3 Sub Section ii Notification under clause 20A of section 2 of the Railway Act 1989 24 of 1989 for land to be acquired in connection with Special Railway Project , namely, Gauge Conversion of Samlaya Timba(Western Railway) in PANCHMAHAL District of Gujarat State Extra Ordinary Part II-Section 3-Sub-Section (ii) 17-Sep-2024 18-Sep-2024 CG-MH-E-18092024-257203 1.67 MB
14.  Ministry of Railways CONSTRUCTION ORGANISATION/CENTRAL RAILWAY OFFICE OF CHIEF ADMINISTRATIVE OFFICER/CONSTRUCTION Publication of E gazette Notification for Nominated By District Collector Chhatrapati Sambhajinagar as a competent authority under Section 7(A) for land acquisition for Ajanta Caves Rail Connectivity from Jalna to Jalgaon (174 Kms) under Railway (Amendment) Act 2008. Extra Ordinary Part II-Section 3-Sub-Section (ii) 17-Sep-2024 17-Sep-2024 CG-MH-E-17092024-257195 2.11 MB
15.  Ministry of Railways Northern Railway Not Applicable Publication of Notification in the official Gazette under Section 7 A and 20 F6 of Railways Act 1989 Amendment 2008 for nomination of CALA and Arbitrator for the acquisition of land in District Ayodhya of State Uttar Pradesh for Special Railway Project namely Bypass Line at Ayodhya 1 point 5 km of Northern Railway Extra Ordinary Part II-Section 3-Sub-Section (ii) 17-Sep-2024 17-Sep-2024 CG-DL-E-17092024-257193 1.86 MB
16.  Ministry of Railways Construction Department WESTERN RAILWAY 20A of section 2 of the Railway Act 1989 24 of 1989 for land to be acquired in connection with Special Railway Project Namely Ratlam Indore Ambedkar Nagar Khandwa Gauge Conversion Project of Madhya Pradesh state Extra Ordinary Part II-Section 3-Sub-Section (ii) 13-Sep-2024 14-Sep-2024 CG-MH-E-14092024-257184 2.23 MB
17.  Ministry of Petroleum and Natural Gas REFINERY DIVISION Not Applicable Publication of notification in the Extraordinary Gazette of India under Section 6(1) of the PMP Act 1962 in respect of New Mundra Panipat Crude Oil Pipeline project to be laid by Indian Oil Corporation Ltd. (IOCL) for acquisition of ROU in the State of Gujarat Tehsil Rapar Dist Kutch Extra Ordinary Part II-Section 3-Sub-Section (ii) 12-Sep-2024 13-Sep-2024 CG-DL-E-13092024-257134 1.8 MB
18.  Ministry of Petroleum and Natural Gas REFINERY DIVISION Not Applicable Publication of notification in the Extraordinary Gazette of India under Section 3(1) of the PMP Act 1962 in respect of New Mundra Panipat Crude Oil Pipeline project to be laid by Indian Oil Corporation Ltd. (IOCL) for acquisition of ROU in (i) Tehsil Bhinmal Distt Jalore and (ii) Tehsil Rohat Distt Pali in the State of Rajasthan Extra Ordinary Part II-Section 3-Sub-Section (ii) 12-Sep-2024 13-Sep-2024 CG-DL-E-13092024-257129 1.69 MB
19.  Ministry of Railways Construction Department North Eastern Railway For publication in the Gazette of India under section 20A of Railways amendment Act 2008 for Tehsil Mehdawal Extra Ordinary Part II-Section 3-Sub-Section (ii) 11-Sep-2024 12-Sep-2024 CG-UP-E-12092024-257101 2.18 MB
20.  Ministry of Railways Construction Department North Eastern Railway For publication in the Gazette of India under section 20A of Railways amendment Act 2008 Tehsil Khalilabad Extra Ordinary Part II-Section 3-Sub-Section (ii) 11-Sep-2024 12-Sep-2024 CG-UP-E-12092024-257100 2.3 MB
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