Section 27(3) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015
(3)If on receipt of intimation under sub-rule (2) or otherwise, the competent authority is of the opinion that a dispute has arisen as to the apportionment of the compensation or any part thereof, or, as to the persons to whom the same or any part thereof is payable, then it shall refer the dispute to the Court within the limits of whose jurisdiction the land or any part thereof is situate.
