Section 14 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015
14. Disposal of objections raised on the score of interference with religious buildings or tombs.
- After the proceedings for acquisition of right of user in land have been initiated, the competent authority may himself dispose off any objections raised on the score of interference with religious buildings or tombs, if they can be settled amicably. If, however, these cannot be settled amicably or if for any reason the competent authority apprehends that the local settlement of such objections may not be accepted by the public, he should refer the matter to his superior officer who will, if necessary, submit it to the Revenue Minister for orders. This procedure should be observed with a special care when right of user in land is acquired for the removal of congested areas as in such cases the proceedings are more public than in ordinary cases.
