Section 14(1) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014
(1)Where several persons claim to be interested in the amount of compensation assessed under sub-section (1) and sub-section (4) of section 10, the competent authority shall specify/determine the persons who in its opinion are entitled to receive the compensation and the amount payable to each of them as per their respective apportionment, which shall be determined in accordance with the relevant provisions of the State Land Acquisition Act, Samvat 1990 and the rules made thereunder.
