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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Haryana - Subsection

Section 30(2)(ii) in The Punjab Minor Mineral Concession Rules, 1964

(ii)in the [Haryana] Government Gazette by publishing the auction notice [at least ten days] [Substituted by Haryana Government Notification No. GSR45/C.A.67/1957/S.15/(1) Amd/74 dated 24.4.1974.] before the date of auction and it shall mention the terms and conditions of the auction of the contract. A copy of the auction notice shall be sent to the local authority having jurisdiction over the area in question for giving wide publicity in the area;