Section 3(1) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015
(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.
