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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(d) in The Haryana Minerals (Vesting of Rights) Rules, 1979

(d)if there is an objection to the quantum of amount, or regarding the persons to whom it is payable, the documents on the basis whereof such amount was determined or such persons were found entitled, as the case may be.