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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(5) in The Ancient Monuments Preservation Act, 1904

(5)With the previous sanction of the [Central Government] [Substituted by A.O. 1937, for " Government" . ], the Collector may terminate an agreement under this section on giving six months' notice in writing to the owner.