Section 3 in The Maharashtra Underground Pipelines and Underground Ducts (Acquisition of Right of User in Land) Act, 2018
3. Publication of notification regarding intention to acquire right of user in land.
(1)Whenever it appears to the State Government that it is necessary in the public interest for carrying utilities and services from one locality to another locality, an underground pipeline may be laid or underground duct may be created by the Government, Corporation or Urban Local Body and that for the purpose of laying such underground pipeline or creating such underground duct, it is necessary to acquire the right of user in any land under which underground pipelines may be laid or underground ducts may be created, it may, by notification in the Official Gazette, declare its intention to acquire the right of user in such land.(2)Every notification under sub-section (1) shall give a brief description of the land in which such underground pipelines are to be laid or underground ducts are to be created.(3)The Competent Authority shall cause the substance of such notification to be published at such places and in such manner as may be prescribed.(4)Any person interested in such land may, within a period of twenty-one days from the date of publication of the notification under sub-section (1) in the Official Gazette, object to the laying of the underground pipelines or to the creation of underground ducts.(5)Every objection under sub-section (4) shall be made to the Competent Authority in writing and shall set out the grounds thereof and the Competent Authority shall give the objector an opportunity of being heard either in person or through his legal practitioner and may, after hearing all such objections and after making such further inquiry, if any, as it deems necessary, by an order, either allow or reject such objections within thirty days from the last date specified for filing objections under sub-section (4).(6)Every order made by the Competent Authority under sub-section (5) shall be final.
