Section 10 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015
10. Land to be marked out and treatment of discrepancies in measurement.
- Proceedings should not ordinarily be delayed merely because it is found that there is a discrepancy between the land to be acquired for rights of user and the description or measurements of the land given in the declaration. If the declaration, describes the land with approximate correctness and the owners in this and other ways have had due notice of Government's intention to acquire the right of user in land, the acquisition should be completed, and no revised notification need to be issued.
