Section 6(1) in The Maharashtra Underground Pipelines and Underground Ducts (Acquisition of Right of User in Land) Act, 2018
(1)Where the right of user in any land has been vested in the State Government or Corporation or Urban Local Body under section 4,-(i)it shall be lawful for any person authorized by the State Government or the Corporation or Urban Local Body, as the case may be, and its servants to enter upon the land and lay underground pipelines or create underground ducts or to do any other act necessary for laying of such underground pipelines or creating underground ducts :Provided that, as far as practicable, no underground pipelines shall be laid or underground ducts shall be created under any land which, immediately before the date of the notification under sub-section (1) of section 3, was under or appurtenant to any residential, commercial, industrial or institutional building ;(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.
