Section 12(1) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014
(1)An award made by the competent authority under section 11 shall, except as hereinafter provided, be final and conclusive evidence, as between the competent authority and the persons interested, whether they have respectively appeared before the competent authority or not, of the true area and the value of land, and the apportionment of the compensation among persons interested.
