Section 8(1) in Bihar Underground Pipelines (Acquisition of Right of User in Land) Act, 2011
(1)The owner or occupier of the land with respect to which a declaration has been made under sub-section (1) of section-4, shall be entitled to use the land for the purpose for which such land was put to use immediately before the date of the notification under sub-section (1) of section-3:Provided that such owner or occupier shall not, after the declaration under sub-section (1) of section-4-(i)construct any building or any other structure;(ii)construct or excavate any tank, well, reservoir or dam; or(iii)plant any tree on that land.
