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State of Jammu-Kashmir - Section

Section 7 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015

7. Issuance of declaration under section 5 of the Act.

(1)A declaration under section 5 of the Act shall be issued in all cases in which it is intended to put the Act in force. The declaration shall be in the following form : -Declaration by Government in the Gazette under section 5.Whereas land is required by Government for a public purpose, namely for........................It is hereby declared that the under mentioned land is so required.This declaration is made under the provisions of section - the said Act. The competent authority is hereby directed to take order for the acquisition of right of user in land of the said land.Dated.......................Secretary to the Government.Specification of Land
District Tehsil Mauza Area/Number Khasra in Kanals/ Marlas/Sarsais Boundaries
         
(2)The competent authority should also prepare and submit confidentially to Government through his official superior, note dealing with the nature of, and weight to be attached to, objections which have already been raised or are likely to be raised by persons directly or indirectly interested or by any section or the public. If no objections have been raised or are anticipated, the fact should be stated, and it should at the same time be explained whether in the event of acquisition of rights of user, the demolition of the buildings or obliteration of the tombs will be necessary.