Section 12 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015
12. Notice to indenting department.
- The competent authority must give atleast 15 days prior notice of the date fixed to the officer acting on behalf of the indenting department for the acquisition of rights of user in the land in order that he may have an opportunity of making in person, by agent or by letter, any representation regarding its value which he may think necessary. The notice shall be accompanied by a copy of the statements and a report prepared under foregoing paragraphs, or in cases in which the file is too bulky for copies to be conveniently prepared, the notice shall inform the departmental officer that the file is open to inspection by himself or by any other officer named by him, on a day later than 2 days before the date fixed in the notice issued. In the later case, however, a note of the value of the land, house etc., arrived at in the report shall invariably be forwarded along with the notice.
