Section 27(1) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015
(1)Where several persons claim to be interested in the amount of compensation assessed under sub-section (1) and sub-section (4) of section 10, the competent authority shall specify the persons who in its opinion are entitled to receive the compensation and the amount payable to each of them, it shall send intimation thereof to all the persons who have preferred claims for compensation.
