Section 2(a) in Telangana Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1960
(a)'ancient monument' means any structure, erection or monument or any tumulus or place of interment, or any cave, rock-sculpture, inscription or monolith, which is of historical, archaeological or artistic interest and which has been in existence for not less than [seventy five years] [Substituted by Act No.19 of 2001.] and includes-(i)the remains of an ancient monument;(ii)the site of an ancient monument,(iii)such portion of land adjoining the site of an ancient monument as may be required for fencing or covering in or otherwise preserving such monument, and(iv)the means of access to, and convenient, inspection of, an ancient monument but does not include any ancient or historical monument declared by or under law made by Parliament to be of national importance;
