Section 4(1) in The Maharashtra Underground Pipelines and Underground Ducts (Acquisition of Right of User in Land) Act, 2018
(1)Where no objections under sub-section (4) of section 3 have been made to the Competent Authority within the period specified therein or where the Competent Authority has passed final order under sub-section (5) of the said section 3, the Competent Authority shall declare, by notification in the Official Gazette within thirty days from the date of passing of order under subsection (5) of section 3, that the right of user in the land for laying underground pipelines or for creating underground ducts should be acquired :Provided that, if the Competent Authority fails to issue a declaration, within thirty days from the date of passing of order under sub-section (5) of section 3, the declaration under sub-section (1) of section 3 shall be deemed to be lapsed :Provided further that, nothing in the preceding proviso shall preclude issuance of a fresh notification under sub-section (1) of section 3.
