Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jammu-Kashmir - Section Section 23 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015 23. Competent authority alone to take possession. - The competent authority alone is entitled to take possession of the land acquired for right of user of any public utility.
