Section 3(1) in The Maharashtra Underground Pipelines and Underground Ducts (Acquisition of Right of User in Land) Act, 2018
(1)Whenever it appears to the State Government that it is necessary in the public interest for carrying utilities and services from one locality to another locality, an underground pipeline may be laid or underground duct may be created by the Government, Corporation or Urban Local Body and that for the purpose of laying such underground pipeline or creating such underground duct, it is necessary to acquire the right of user in any land under which underground pipelines may be laid or underground ducts may be created, it may, by notification in the Official Gazette, declare its intention to acquire the right of user in such land.
