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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Goa - Subsection

Section 22(4) in The Goa, Daman and Diu Ancient Monuments and Archaeological Sites and Remains Act, 1978

(4)Where an order for the compulsory acquisition of any antiquities is made under sub-section (3), such antiquities shall vest in the Government with effect from the date of the order.