Section 23 in The Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1965
23. Rules 11 to 22 to be supplemental to Parliament Act 24 of 1958 and certain rules made thereunder.
- [Section 38 (3)(i)]. - The provisions of rules 11 to 22 shall be subject to the provisions of and be supplemental to the provisions of section 24 of the Ancient Monuments and Archaeological Sites and Remains Act, 1958 (Central Act 24 of 1958) and Rules 24 to 26 of the Ancient Monuments and Archaeological Sites and Remains Rules, 1959, framed under the said Act and such other rules and directions as may be issued by the Central Government under section 24 of the said Act.
