Section 12(5) in Bihar Underground Pipelines (Acquisition of Right of User in Land) Act, 2011
(5)In the case of any land to which, in the opinion of the State government the provisions of sub-section (1) are applicable, the State Government may direct that the provisions of section-3 shall not apply, and, if it so directs a declaration may be made under section-4 in respect of the land at any time after the date of the publication of the notification under section-3.
