Section 3(1) in The Gujarat Water and Gas Pipelines (Acquisition of Right of User in Land) Act, 2000
(1)Whenever it appears to the State Government that it is necessary in the public interest that for the transport of water or, as the case may be, gas from one area to another area, pipelines may be laid by the State Government, or, the Corporation and that for the purpose of laying down such pipelines, it is necessary to acquire the right of user in any land under which such pipelines may be laid. It may, by notification in the Official Gazette, declare its intention to acquire the right of use therein.
