Section 3 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015
3. The place and manner of publication of notification under sub-section (1) of section 3.
(1)The competent authority shall publish the substance of the notification issued under section 3,-(a)by beat of drum in the neighborhood of the land, the right of user in land which is to be acquired ; and(b)by affixing a copy of substance of the notification at a conspicuous place in the locality in which such land is situated ; and(c)by publishing the substance of the notification in two daily newspapers having largest circulation in the locality in which the land is situated, atleast one of which shall be published in local language.(2)The competent authority shall send, in the same manner in which a notice is to be served under rule 8, a copy of the notification issued under sub-section (1) of section 3, to every person whose name exists, on the date of the notification, in the relevant revenue records indicating his/her having interest in land, the right of user in which is to be acquired.
