Section 2 in The Haryana Minerals (Vesting of Rights) Rules, 1979
2. Definitions.
- In these rules unless the context otherwise requires, -(a)"Act means the Haryana Minerals (Vesting of Rights) act, 1973;(b)"Director" means the Director of Industries, Haryana and includes any officer authorised by the Director to perform all or any of the functions of the Director under these rules;(c)"mineral bearing land" means such land in respect of which right to any minerals therein contained is acquired under section 3 of the Act;(d)"person interested" includes all persons claiming an interest in the amount to be paid on account of the acquisition of right to minerals in any land under the Act;(e)"section" means a section of the Act;(f)words and expressions used herein but not defined in these rules, shall have the same meaning as are assigned to them in the Haryana Minerals (Vesting of Rights) Act, 1973.
