Section 4 in Madhya Pradesh Bhumigat Pipe Line, Cable Evam Duct (Bhumi Ki Upyokta Ke Adhikaron Ka Arjan) Adhiniyam, 2012
4. Declaration of acquisition of right of user.
(1)Where no objections under sub-section (4) of Section 3 have been made to the competent authority within the period specified therein or where the competent authority has passed final order thereafter the competent authority shall, by notification in the official Gazette, declare that the right of user in the land for laying the pipeline, cable and duct should be acquired.(2)On publication of the declaration under sub-section (1), the right of user in the land specified therein shall vest absolutely in the State Government or the Corporation, as the case may be, free from all encumbrances.(3)Notwithstanding anything contained in sub-section (2), the State Government may, on such terms and conditions as it may think fit, direct, by order in writing, that the right of user in the land for laying the pipelines, cable and duct shall, instead of vesting in the State Government, vest in the corporation proposing to lay the pipeline, cable and duct subject to the terms and conditions so imposed, free from all encumbrances.
