Section 30 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015
30. Acquisition of' right of user in land at the cost of Government or Corporation or body of persons.
(1)When provision of the Act are put in force for the purpose of acquiring the right of user in land at the cost of any fund controlled or managed by the Government, or Corporation or body of person, whether corporate or not, the charges of and incidental to such acquisition, shall be defrayed from or by such fund.(2)In any proceedings held before the competent authority or Court in such cases the acquiring authority or corporation or body of persons concerned may appear and adduced evidence for the purpose of determining the amount of compensation or the damages under the Act :Provided that the Government or the Corporation or the body of persons on whose behalf the rights of user in land are being acquired shall not entitled to demand a reference under section 13.
