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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(1) in The Haryana Minerals (Vesting of Rights) Rules, 1979

(1)On receipt of the information mentioned in rules 4 and 5 the Collector shall cause public notice to be given at convenient places on or near the mineral bearing land concerned and shall also have a copy thereof affixed at the Panchayat Ghar.