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Union of India - Section

Section 22 in The Ancient Monuments And Archaeological Sites And Remains Act, 1958

22. Excavations in areas other than protected areas .-Where an archaeological officer has reason to believe that any area not being a protected area contains ruins or relics of historical or archaeological importance, he or an officer authorised by him in this behalf may, after giving notice in writing to the Collector and the owner, enter upon and make excavations in the area.