Section 4 in Bihar Underground Pipelines (Acquisition of Right of User in Land) Act, 2011
4. Declaration of acquisition of right of user in Land.
(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, the competent authority shall declare, by notification in the Official Gazette, that the right of user in the land for laying the underground pipelines is required for public purpose.(2)On publication of the declaration under sub-section (1), the right of user in the land specified therein shall vest absolutely in the State Government, free from all encumbrances.(3)Notwithstanding anything contained in sub-section (2), the State Government may, on such terms and conditions, as it may think fit, direct by order in writing, that the right of user in the land for laying the underground pipelines shall, instead of vesting in the State Government, vest in the corporation proposing to lay the underground pipelines, free from all encumbrances.
