Section 11(2) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015
(2)Report giving data for estimate of market value. - The statements as mentioned in rule 12 (i) will give in a tabular form most of the information necessary to enable the acquiring officer to come to a decision as to the compensation to be awarded. Statement No. 1 will give details for each Khasra Number, whilst Statement No. 2 will merely give the totals for each holding. In addition to these statements the Tehsildar or other Revenue Officer will submit a report, in which he will give in detail all the data from which the market value of the land can be estimated viz. : -(a)the prices paid for land recently acquired in that or neighboring villages ;(b)the prices paid in private transactions as discoverable from the register of mutations etc. ;(c)all other information available, especially with regard to the points referred to in sections 23 and 24 of the Land Acquisition Act, Samvat 1990.
