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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(1)(b) in Bihar Underground Pipelines (Acquisition of Right of User in Land) Act, 2011

(b)any land which is appurtenant to a dwelling house;
(ii)Such land shall be used only for laying underground pipelines and maintaining, examining, repairing, altering or removing any such underground pipelines or for doing any other act necessary for any of the aforesaid purposes or for the utilization of such underground pipelines.