Section 3(2) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015
(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.
