Section 16(2)(a) in The Ancient Monuments And Archaeological Sites And Remains Act, 1958

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Union of India - Subsection

Section 16(2)(a) in The Ancient Monuments And Archaeological Sites And Remains Act, 1958

(a)by prohibiting the entry therein except in accordance with the conditions prescribed with the concurrence of the persons, if any, in religious charge of the said monument or part thereof, of any person not entitled so to enter by the religious usages of the community by which the monument or part thereof is used, or

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Union of India - Subsection

Section 16(2)(a) in The Ancient Monuments And Archaeological Sites And Remains Act, 1958