Section 4(3) in The Maharashtra Underground Pipelines and Underground Ducts (Acquisition of Right of User in Land) Act, 2018
(3)Notwithstanding anything contained in sub-section (2), the State Government may, on such terms and conditions, as it may think fit, direct, by an order in writing, that the right of user in the land for laying the underground pipelines or for creating underground ducts shall, instead of vesting in the State Government, vest in the Corporation or Urban Local Body proposing to lay underground pipelines or to create underground ducts, free from all encumbrances.
