Section 12 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014
12. Award of the competent authority when to be final.
(1)An award made by the competent authority under section 11 shall, except as hereinafter provided, be final and conclusive evidence, as between the competent authority and the persons interested, whether they have respectively appeared before the competent authority or not, of the true area and the value of land, and the apportionment of the compensation among persons interested.(2)The competent authority shall give immediate notice of its award to such of the persons interested, as are not present personally or by their representatives when the award is made.
