Section 20 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015
20. Representation of Government in Court.
- The proceedings before the Court under the Act are of regular nature and the provisions of Civil Procedure Code and of the Evidence Act are applicable. The competent authority shall arrange for the defence of his award as if it were a suit against the Government and should be represented at the hearing before the judge by the Government Pleader. Facts must be proved in a legal manner, and all evidence, whether oral or documentary on which the case is to be decided must be produced in Court. If the competent authority is not represented before the Court, the case will be decided ex parte.
