Section 24 in Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968
24. Power to recover rent of damages in respect of requisitioned property as arrears of land revenue.
(1)Subject to any rules that may be made in this behalf by the Government, any sum due by way of rent in respect of any requisitioned property which is in arrear may be recovered by the competent authority from the person liable to pay the same in the same manner as an arrear of land revenue.(2)Where any person is an unauthorised occupation of any requisitioned property, the competent authority may, in the prescribed manner, assess such damages on account of the use and occupation of the said property as it thinks fit and may, by notice served by post or in such other manner, as may be prescribed by rule made in this behalf, order that person to pay the damages within such time as may be specified in this notice.(3)If any person refuses or fails to pay the damages within the time specified in the notice under sub-section (2), the damages may be recovered in the same manner as an arrear of land revenue.
