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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(2) in The Maharashtra Underground Pipelines and Underground Ducts (Acquisition of Right of User in Land) Act, 2018

(2)The owner or occupier of the land shall not do any act which may cause or is likely to cause any damage in any manner whatsoever to underground pipelines or underground ducts.