Section 13 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015
13. Opportunity to be given to the officer to make representation to acquiring officer.
- Due consideration shall be given by the competent authority to any representation the officer may make in reply to this notice whether made in person, by agent or written statement. It will rest with the department concerned to decide whether there is ground for making any such representation. The officer acquiring the land is only required to see that due opportunity for doing so is afforded and that the representation, if made, is duly considered before an award is made under the Act.
