Section 39(4) in Assam Industrial Infrastructure Development Corporation Act, 1990
(4)Nothing in this section shall authorize or empowered the Corporation or the authorized person to lay down or place any pipe or other works in to, through or against any building or in any land not dedicated to public use without the consent of toe owner and occupiers thereof, except that the corporation or such person may at any time entire upon and lay or place any new pipe in the place of an existing pipe in any land wherein any pipe has been already lawfully laid down or placed in pursuance of this Act and may repair or alter any pipe so laid down;Provided that nothing in the aforesaid provision shall be construed to mean that the Corporation or other person is forbidden from having the said land acquired at any time by the State Government in the normal course.
