Section 9(4) in The Maharashtra Underground Pipelines and Underground Ducts (Acquisition of Right of User in Land) Act, 2018
(4)Where the land becomes unbuildable by virtue of the right of user vesting in the State Government or Corporation or Urban Local Body, as the case may be, the land may be acquired under the provisions of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (30 of 2013).
