Section 4(1) in Bihar Underground Pipelines (Acquisition of Right of User in Land) Act, 2011
(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, the competent authority shall declare, by notification in the Official Gazette, that the right of user in the land for laying the underground pipelines is required for public purpose.
