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State of Haryana - Section

Section 27 in The Punjab Minor Mineral Concession Rules, 1964

27. Forfeiture of property left after cancellation of the permit.

- In case of breach of any of the conditions subject to which the permit is granted, the Director may cancel it. On cancellation of the permit, the quarried material lying on the land from which they are extracted shall become absolute property of the Government.C. Grant of Contracts