Section 26(2) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015
(2)As soon as the compensation is deposited with the competent authority by the Government or the Corporation as the case may be, the competent authority shall immediately pay the compensation to the persons entitled thereto with the period prescribed under sub-sections (3) and (4) of section 15 of the Act.
