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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(g) in The Maharashtra Underground Pipelines and Underground Ducts (Acquisition of Right of User in Land) Act, 2018

(g)"underground pipeline" means an underground pipeline laid for carrying utilities and services from one place to another at a depth of not less than one and a half meter of the land surface ;