Section 33 in Karnataka Ancient and Historical Monuments and Archeological Sites and Remains Act, 1961
33. Act in addition to and not in derogation of Central Act 24 of 1958.
- The provisions of this Act shall be in addition to and not in derogation of the provisions of the Ancient Monuments and Archeological Sites and Remains Act, 1958.NotificationsBangalore, dated the 8th August 1966 [No. ED 16 SAR 64]S.O. 5121. - In exercise of the powers conferred by sub-section (3) of Section 1 of the Mysore Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1961 (Mysore Act 7 of 1962), the Government of Mysore hereby appoints the 15th August 1966 as the date on which the said Act shall come into force.
