Section 24 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014
24. Transfer of right of user to Corporation subject to Resolution of both Houses.
(1)Notwithstanding anything to the contrary contained in the Transfer of Property Act, Samvat 1977 or any other law for the time being in force on the subject, the Government may by notification in Government Gazette authorize,-(i)right of user of any land in the State in favour of M/s Gujarat State Petronel Ltd. (GSPL) for purposes of hying of pipelines for gas; and(ii)right of user of any land in the State for any utility in favour of any Corporation on passing of Resolution by both Houses of State Legislature to the effect that such authorization is necessary in public interest for any utility.(2)The Corporation shall have such percentage, not being less than 80%, of technical and non-technical staff from the permanent residents of the State of Jammu and Kashmir as the Government may determine in this behalf in consultation with the Corporation.(3)The Government may authorize any Corporation mentioned in sub-section (1) to possess and use any premises, constructed by the Government at the expenses of the Corporation for purposes of enabling the Corporation to perform its functions under the Act.
