Section 16(1) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015
(1)The competent authority shall pay special attention to the directions given in sections 23 and 24 of the Land Acquisition Act, Samvat 1990 and other relevant provisions of the said Act, for fixing the price for land or determining the amount of compensation. The competent authority may consider the prices paid for land, if any, recently acquired under the said Act in the same neighborhood, or prices paid in private transactions and recorded in registered deeds or judicial proceedings or the letting value of the land, and the stamp duty rates, if any.
