Maharashtra Underground Pipelines and Underground Ducts (Acquisition of Right of User in Land) Act, 2018
An Act to provide for the acquisition of right of user in land for laying underground pipelines and to create underground ducts for carrying utilities and services (except electricity cables) in the State of Maharashtra and for matters connected therewith or incidental thereto.
- Act number
- Act 49 of 2018
- Year
- 2018
- Enacted on
- 09-08-2018
- In force from
- 9 August 2018
- Jurisdiction
- Maharashtra State Act
- Subjects
- Land And Property, Public Service
Read the full text of Maharashtra Underground Pipelines and Underground Ducts (Acquisition of Right of User in Land) Act, 2018 section by section on LawLens.
Official source: India Code