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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(1)(ii) in The Maharashtra Underground Pipelines and Underground Ducts (Acquisition of Right of User in Land) Act, 2018

(ii)such land shall be used only for laying underground pipelines or for creating underground ducts and maintaining, examining, repairing, altering or removing any such underground pipelines or underground ducts or for doing any other act necessary for any of the aforesaid purposes or for the utilization of such underground pipelines or such underground ducts.