Section 11 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014
11. Announcement of award by the competent authority.
(1)After the assessment of compensation has been completed under section 10 of the Act, the competent authority shall, within a period of 15 days from the date of such assessment, make a tentative award which in its opinion should be allowed for the land.(2)Where the amount of compensation assessed under section 10 of the Act and sub-section (1) of this section exceeds the amount specified by the Government by notification, the competent authority shall refer the record of the case along with the statement of the tentative assessment made under the Act, for approval of the Government.(3)In a case referred by the competent authority under sub-section (2), the Government or an officer specially authorised by it in this behalf shall, after considering the report of the competent authority and/ or after making such further enquiry, as may be necessary, with regard to the sufficiency of the compensation tentatively assessed, determine the proper value of the property and communicate it to the competent authority and the value so determined shall form the basis of compensation to be allowed for the land.(4)The competent authority shall thereupon make an award under its hand of-(i)the true area of the land ;(ii)the compensation payable for the land ; and(iii)the apportionment of the said compensation among all the persons known or believed to be interested in the land, of whom, or of whose claims, he has information, whether or not they have respectively appeared before him.(5)An award made in contravention of the directions of the Government or an officer specially authorised by it in this behalf, with respect to the value of the land shall be void ab initio.
