Section 24(1) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014
(1)Notwithstanding anything to the contrary contained in the Transfer of Property Act, Samvat 1977 or any other law for the time being in force on the subject, the Government may by notification in Government Gazette authorize,-(i)right of user of any land in the State in favour of M/s Gujarat State Petronel Ltd. (GSPL) for purposes of hying of pipelines for gas; and(ii)right of user of any land in the State for any utility in favour of any Corporation on passing of Resolution by both Houses of State Legislature to the effect that such authorization is necessary in public interest for any utility.
