Section 32 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015
32. Acquisition of part of the house or building.
- The provision of the Act shall not be put in force for the purpose of acquiring a part only of any house, manufactory or other building if the owner or occupant or allottee desires that the whole of such house, manufactory or building shall so be acquired :Provided that if any question shall arise as to whether any land proposed to be taken under the Act does or does not form part of a house, manufactory or building within the meaning of this rule, the competent authority shall refer the matter to the Court and shall not take possession of such land until after the question has been determined.
