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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(1) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962

(1)On receipt of an application under rule 29, the Director may grant a licence in Form VIII if he is satisfied that the proposed operation or construction will not destroy or deface the protected monument or any reasonable amenities of such monument.