Section 3(1) in Bihar Underground Pipelines (Acquisition of Right of User in Land) Act, 2011
(1)Whenever it appears to the State Government that it is necessary in the public interest for the carrying out water, gas or other material from one locality to another locality, an underground pipeline may be laid and that for the purpose of laying such underground pipelines, it is necessary to acquire the right of user in any land under which such underground pipelines may be laid, it may, by notification in the Official Gazette, declare its intention to acquire the right of user therein.
