Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Haryana - Subsection Section 5(3) in The Haryana Minerals (Vesting of Rights) Act, 1973 (3)In making the reference, the Collector shall state for the information of the court, in writing under his hand, such particulars as may be prescribed.
