Section 7(2) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015
(2)The competent authority should also prepare and submit confidentially to Government through his official superior, note dealing with the nature of, and weight to be attached to, objections which have already been raised or are likely to be raised by persons directly or indirectly interested or by any section or the public. If no objections have been raised or are anticipated, the fact should be stated, and it should at the same time be explained whether in the event of acquisition of rights of user, the demolition of the buildings or obliteration of the tombs will be necessary.
