Section 43(5) in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974
(5)Nothing in this section shall authorise or empower any officer or person referred to in sub-section (2) to lay down or place any pipe or other works into, through or against any building or any land, not dedicated to public use, without the consent of the owners and occupiers thereof, except that such officer or person may, at any time, enter upon and lay or place any new pipe in the place of an existing pipe in any land in which any pipe has been already lawfully laid down or placed in pursuance of this Act, and may repair or alter any pipe so laid down :Provided that nothing in the aforesaid provision shall be construed to mean that the Corporation or the authorised person is debarred from having the said land acquired at any time by the State Government in the normal course.
