Section 102 in The Bihar (Coal Mining) Area Development Authority Act, 1986
102. Right of user.
- The Authority may from time to time place and maintain aqueducts, conducts and lines of mains or pipes over, under, along or across any immovable property without acquiring the same:Provided that the Authority shall not acquire any right other than that of user in the property over, upon, along or across, which any such aqueduct, conduct or line or mains or pipes is placed.
