Section 10 in The Haryana Minerals (Vesting of Rights) Rules, 1979
10. Reference to Court.
- In making the reference to the Court in terms of section 5, the Collector shall, for the information of the Court state in writing, the following particulars, namely :-(a)the situation and extent of the mineral bearing land with name of minerals acquired by the State Government;(b)the names of the persons whom he has reason to believe are interested in minerals in such land;(c)the amount of money awarded under rule 8; and(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.
