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 4] [Entire Act] State of Rajasthan - Subsection Section 4(2) in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961 (2)Where a protected monument is without, an owner, the Director may, by notification in the Official Gazette, assume the guardianship of such monument.
