Section 13(1) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014
(1)Any person interested who has not accepted the award, may by written application to the competent authority require that the matter be referred by the competent authority for determination of the Court, whether his objection be to the measurement of the land, the amount of compensation or damage, as the case may be, or the persons to whom it is payable or the apportionment of the compensation among the persons interested.
