Section 8 in The Haryana Minerals (Vesting of Rights) Rules, 1979
8. Enquiry regarding objections.
(1)The Collector shall proceed to enquire into the objections, if any, which any person interested has stated pursuant to notice given under rule 6, into the respective interests of the persons claiming the amount, and after making an award of -(i)the true area of the mineral bearing land of each person known or believed to be interested in such land;(ii)the quantum of the amount payable to each of the persons known or believed to be interested in the mineral bearing land, of whose claim he has information whether or not they have respectively appeared before him.(2)Where there are several persons interested, if such persons agree in the apportionment of the amount, the particulars of such apportionment shall be specified in the award, and as between such persons the award shall be conclusive evidence of the correctness of the apportionment.
