Section 30(1) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015
(1)When provision of the Act are put in force for the purpose of acquiring the right of user in land at the cost of any fund controlled or managed by the Government, or Corporation or body of person, whether corporate or not, the charges of and incidental to such acquisition, shall be defrayed from or by such fund.
