Section 15 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015
15. Procedure of hearing claims for compensation.
- The award must in all cases be made by the competent authority himself and recorded with his own hand. On the date fixed in the notice issued he shall cause the persons who are interested in the land to be acquired for right of user to appear before him. He will then prepare two lists, the one showing the names of the persons present, the other the names of the absentees. The absentees shall be given, another chance of appearance. On the second hearing, if it appears to him that there is sufficient reason for adjourning proceedings to a later date, the case will be conducted ex parte so far as absentees are concerned.
