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 41(2)] [Section 41] [Entire Act] State of Maharashtra - Subsection Section 41(2)(h) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960 (h)the manner in which excavations and other like operations for archaeological purposes may be carried on;