Section 3 in Bihar Underground Pipelines (Acquisition of Right of User in Land) Act, 2011
3. Publication of notification for Acquisition.
(1)Whenever it appears to the State Government that it is necessary in the public interest for the carrying out water, gas or other material from one locality to another locality, an underground pipeline may be laid and that for the purpose of laying such underground pipelines, it is necessary to acquire the right of user in any land under which such underground pipelines may be laid, it may, by notification in the Official Gazette, declare its intention to acquire the right of user therein.(2)Every notification under sub-section (1) shall give a brief description of the land.(3)The Competent authority shall cause the substance of the notification to be published at such places and in such manner, as may be prescribed.(4)Any person interested in the land may, within a period of twenty-one days from the date of the notification under sub-section (1), object to the laying of the underground pipelines.(5)Every objection under sub-section (4) shall be made to the competent authority in writing and shall set out the grounds thereof and the competent authority shall give the objector an opportunity of being heard either in person or by his legal practitioner and may, after hearing all such objections and after making such further inquiry, if any, as it deems necessary, by order, either allow or reject the objections.(6)Every order made by the competent authority under sub-section (5) shall be final.
