Section 33 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015
33. Withdrawal from acquisition of right of user in land.
(1)The Government or the Corporation, as the case may be, shall be at liberty to withdraw from acquisition of rights of user of part of any land even after the award has been issued or possession taken.(2)When the Government or the Corporation, as the case may be, withdraws from any such acquisition under sub-rule (1), the competent authority shall determine the amount of compensation due for damages suffered by the interested person or persons in consequence of the notice or any proceedings thereunder, and shall pay such amount to the person interested together with all costs reasonably incurred by him in the prosecution of the proceedings under the Act relating to said land.(3)The relevant provisions of the Act shall apply, so far as may be, to the determination of compensation payable under this rule.
