Section 2 in Bihar Underground Pipelines (Acquisition of Right of User in Land) Act, 2011
2. Definitions.
- In this Act, unless otherwise required in the context,-(a)"Competent authority" means any person or authority authorized by the State Government, by notification in the Official Gazette, to perform the functions 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 (Central Act 1 of 1956);(c)"Prescribed" means prescribed by rules made under this Act;(d)"State Government" means the Government of the State of Bihar;(e)"Underground pipeline" means an underground pipeline laid at a depth of not less than one and a half meter of the land surface.
