Section 26(1) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015
(1)The State Government or, as the case may be, the Corporation, shall, within two months of the receipt of the intimation under sub-rule (3) of rule 4, deposit the compensation amount in such treasury and under such head of account, as may be specified therein, in that behalf.
