Section 15(3) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014
(3)As soon as may be after the compensation has been deposited under sub-sections (1) and (2), the competent authority shall, on behalf of the Government or the Corporation, as the case may be, pay the compensation to the person(s) entitled thereto, within a period of six months from the date the amount is so deposited with the competent authority or award made under section 11, whichever is later unless prevented by one or more of the contingencies mentioned in the next sub-section.
