Section 25 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015
25. Budgetary provisions to be made for acquisition of right of user in land by the indenting department.
- It shall be obligatory on part of the indenting department that in the matter of acquisition of right of user land, the heads of the various indenting departments at the commencement of every financial year the amount of budgetary provision is actually made in that year budget. Every year, clear intimation of the budgetary provisions made for the acquisition must, therefore, be furnished by each of the requisitioning departments in order that acquisition proceedings may be confined during the year approximately to the extent of the grant.
