Section 27 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015
27. Notice to claimants and reference of dispute to the Court.
(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 the persons who in its opinion are entitled to receive the compensation and the amount payable to each of them, it shall send intimation thereof to all the persons who have preferred claims for compensation.(2)If any of the persons to whom intimation has been sent under sub-rule (1), does not accept the decision of the competent authority, he shall within a period of thirty days of the receipt of such intimation inform the competent authority in writing.(3)If on receipt of intimation under sub-rule (2) or otherwise, the competent authority is of the opinion that a dispute has arisen as to the apportionment of the compensation or any part thereof, or, as to the persons to whom the same or any part thereof is payable, then it shall refer the dispute to the Court within the limits of whose jurisdiction the land or any part thereof is situate.
