Section 11(2) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014
(2)Where the amount of compensation assessed under section 10 of the Act and sub-section (1) of this section exceeds the amount specified by the Government by notification, the competent authority shall refer the record of the case along with the statement of the tentative assessment made under the Act, for approval of the Government.
