Section 4(1) in Madhya Pradesh Bhumigat Pipe Line, Cable Evam Duct (Bhumi Ki Upyokta Ke Adhikaron Ka Arjan) Adhiniyam, 2012
(1)Where no objections under sub-section (4) of Section 3 have been made to the competent authority within the period specified therein or where the competent authority has passed final order thereafter the competent authority shall, by notification in the official Gazette, declare that the right of user in the land for laying the pipeline, cable and duct should be acquired.
