Section 12(3) in The Maharashtra Underground Pipelines and Underground Ducts (Acquisition of Right of User in Land) Act, 2018
(3)Before taking possession of any land under sub-section (1), the Competent Authority shall, without prejudice to the provisions of sub-section (2), make payment of eighty per centum of the compensation for such land as estimated by him, to the persons interested and entitled thereto unless prevented by one or more of the contingencies mentioned in section 9; and where the Competent Authority is so prevented, the provisions of section 9 shall apply as they apply to the payment of compensation under that section.
