Section 4(3) in Madhya Pradesh Bhumigat Pipe Line, Cable Evam Duct (Bhumi Ki Upyokta Ke Adhikaron Ka Arjan) Adhiniyam, 2012
(3)Notwithstanding anything contained in sub-section (2), the State Government may, on such terms and conditions as it may think fit, direct, by order in writing, that the right of user in the land for laying the pipelines, cable and duct shall, instead of vesting in the State Government, vest in the corporation proposing to lay the pipeline, cable and duct subject to the terms and conditions so imposed, free from all encumbrances.
