Section 18 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015
18. Reference under section 13 how made.
- When reference is made under section 13 of the Act, the competent authority should be guided by the following consideration in deciding whether to make a separate reference on account of each holding included in the award, as to which an application has been filed under section 13 or to make a single reference covering several holdings. In all cases there must be a separate reference on account of each village. If the persons interested in a number of holdings in the same village object to the award on the same grounds, one reference may be made as to all the holdings ; if, however, the person interested in any holding object to the award on grounds which apply only to that holding, then a separate reference just be made as to that holding. References to the Court should, of course, be made only in the case of persons interested who have objected to the award
