Section 3(1) in Madhya Pradesh Bhumigat Pipe Line, Cable Evam Duct (Bhumi Ki Upyokta Ke Adhikaron Ka Arjan) Adhiniyam, 2012
(1)Whenever it appears to the State Government it is necessary in the public interest that for the carrying of water, gas, sewage, industrial waste and transmission of electricity and fibre optics from one locality to another locality and works connected therewith, pipeline, cables and duct may be laid by the State Government or a corporation and that for the purpose of laying such pipeline, cable and duct it is necessary to acquire the right of user in any land under which such pipeline, cable and duct may be laid, it may, by notification in the official Gazette, declare its intention to acquire the right of user therein.
