Section 3 in Madhya Pradesh Bhumigat Pipe Line, Cable Evam Duct (Bhumi Ki Upyokta Ke Adhikaron Ka Arjan) Adhiniyam, 2012
3. Publication of notification for acquisition of right of user.
(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.(2)Every notification under sub-section (1) shall give a brief description of the land.(3)The competent authority shall cause the substance of the notification to be published on the notice board of the office of the Collector, the competent authority, the Tehsildar, the concerned local body and places of usual public gathering, and in two daily newspapers circulating in that locality of which at least one shall be in Hindi.(4)Any person interested in the land may, within thirty days from the date of the notification under sub-section (1), object to the laying of the pipeline, cable and duct under the land.(5)Every objection under sub-section (4) shall be made to the competent authority in writing and shall set out the grounds thereof and the competent authority shall give the objector an opportunity of being heard either in person or by a legal practitioner and may, after hearing all such objections and after making such further inquiry, if any, as such authority thinks necessary, by order, either allow or disallow the objections.(6)Any order made by the competent authority under sub-section (5) shall be final.
