Section 15(4) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014
(4)If the persons interested/entitled do not consent to receive compensation, or if there be any dispute as to the title to receive the compensation or as to the apportionment of it, the competent authority shall deposit the amount of compensation in the Court, to which a reference under section 13 has been made:Provided that any person interested/entitled to receive compensation may receive such payment under protest as to the sufficiency of the amount:Provided further that no person who has received the amount otherwise than under protest shall be entitled to make any application under section 13:Provided also that nothing herein contained shall affect the liability of any person who may receive the whole or any part of any compensation awarded under the Act to pay the same to the person lawfully entitled thereto.
