Section 2 in Madhya Pradesh Bhumigat Pipe Line, Cable Evam Duct (Bhumi Ki Upyokta Ke Adhikaron Ka Arjan) Adhiniyam, 2012
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"competent authority" means any person or authority authorised by the State Government, by notification in the official Gazette, to perform the functions of the competent authority under this Act;(b)"corporation" means any body corporate established under any Central or State Act, or a company formed and registered under the Companies Act, 1956 (No. 1 of 1956);(c)"land" means a portion of earth's surface;(d)"prescribed" means prescribed by rules made under this Act;(e)"right of user in land" means right of user in land for laying underground pipeline, cable and duct for carrying of water, gas, sewage, industrial waste and transmission of electricity and fibre optics and its repairing, maintaining, examining, altering and removing;(f)"underground pipeline, cable and duct" means a pipeline, cable and duct laid below the surface of the land and subsequently covered.
