Section 21 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015
21. Legal advice and interpretation.
- Cases which are referred to the Civil Court under section 13 of the Act need not, as a general rule, be reported to the Government, but the Revenue Department may be consulted in the usual manner on any point(s) that may arise in respect of such cases involving legal doubts or difficulties while putting the provisions of the Act or rules in force.
