Section 33(2) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015
(2)When the Government or the Corporation, as the case may be, withdraws from any such acquisition under sub-rule (1), the competent authority shall determine the amount of compensation due for damages suffered by the interested person or persons in consequence of the notice or any proceedings thereunder, and shall pay such amount to the person interested together with all costs reasonably incurred by him in the prosecution of the proceedings under the Act relating to said land.
