Section 13(1) in Madhya Pradesh Bhumigat Pipe Line, Cable Evam Duct (Bhumi Ki Upyokta Ke Adhikaron Ka Arjan) Adhiniyam, 2012
(1)In case of urgency, to be determined by the State Government, the competent authority, though no such award has been made under section 8, may, on the expiration of fifteen days from the publication of the notification mentioned in sub-section (1) of Section 3, proceed for acquisition of right of user in land needed for laying of under ground pipeline, cable and duct:Provided that the competent authority shall not acquire any right of user under this sub-section without giving to the occupier thereof at least forty eight hours notice of its intention so to do, or such longer notice as may be reasonably sufficient to enable such occupier to remove his movable property from such land without unnecessary inconvenience.
