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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Madhya Pradesh - Subsection

Section 41(2)(b) in The M.P. Ancient Monuments and Archaeological Sites and Remains Rules, 1976

(b)nothing shall be done by the licensee or any member of his party which has, or may have, the effect of exposing any part of the monument or attached lawn or garden to the risk of damage;