Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Bihar - Subsection Section 2(e) in Bihar Underground Pipelines (Acquisition of Right of User in Land) Act, 2011 (e)"Underground pipeline" means an underground pipeline laid at a depth of not less than one and a half meter of the land surface.
