Section 6(3) in The Haryana Minerals (Vesting of Rights) Rules, 1979

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State of Haryana - Subsection

Section 6(3) in The Haryana Minerals (Vesting of Rights) Rules, 1979

(3)The notice mentioned in sub-rule (2) shall be in the form given below :-Notice for Filing Claims on Account of Minerals Acquired by Government"Whereas the State Government by notification No. _________ dated ________, published in Haryana Government Gazette, dated ____________, has acquired the right to the minerals in the land specified below under section 3 of the Haryana Minerals (Vesting of Rights) Act, 1973, all persons interested are hereby called upon to attend personally or through an agent at ____ on the ______ at ______ O'clock to file a claim

(place)

(date)

(time)

showing the nature of their respective interest in such minerals and their claim to the amount on the basis of such interest and their objections, if any. The claim shall be in writing and signed by the claimant or his agent :-Particulars of the Mineral Bearing Land Demised By Government

District	Tehsil	Village with Hadbast No.	Area with Khasra/Rectangle numbers belonging to the claimantand exploited during the year ending on 31st March_____,	Name of the mineral in respect of which mining lease/contractgranted	Period of contract/lease with name of contractor/lessee	Total amount payable to him or payable for the year ending on31st March ______
1	2	3	4	5	6	7

This notice is issued under rule 6(2) of the Haryana Mineral (Vesting of Rights) Rules, 1979.Dated ___________,Collector

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State of Haryana - Subsection

Section 6(3) in The Haryana Minerals (Vesting of Rights) Rules, 1979