Section 30(2) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015
(2)In any proceedings held before the competent authority or Court in such cases the acquiring authority or corporation or body of persons concerned may appear and adduced evidence for the purpose of determining the amount of compensation or the damages under the Act :Provided that the Government or the Corporation or the body of persons on whose behalf the rights of user in land are being acquired shall not entitled to demand a reference under section 13.
