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State of Haryana - Section

Section 18A in The Punjab Minor Mineral Concession Rules, 1964

18A. [ No relief in the payment of contract money; [Inserted by Haryana Government Gazetted Notification No. S.O. 54/C.A. 67/1957/S. 15/2000, dated 24th March, 2000.] the contractor shall have no right to seek any relief in payment of contract money on the plea that he was not able to extract sand from any village falling in the zone.]