Section 112(2) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(2)No such rectification under sub-rule (1) above, as has or purports to have a prejudicial effect on another applicant for the grant of the mining lease, shall be made unless the Government have given such applicant(s) notice of its intention so to do, and have allowed him/ them a reasonable opportunity to make a representation thereon.
