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 2] [Entire Act] State of Tamilnadu - Subsection Section 2(f) in The Tamil Nadu Ancient and Historical Monument and Archaeological Sites and Remains Act, 1966 (f)"Government" means the" State Government; [Tamil Nadu-section 2(f); Andhra Pradesh-section 2(f); Karnataka-section 2(5); Punjab -section 2(f).] STATE AMENDMENTS "Historical object" West Bengal. -Section 2(4).-"historical object" means- "Land"
