Section 3 in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964
3. Power of State Government to declare ancient monuments to be State-protected monuments or archaeological sites and remains to be State-protected area.
(1)Where the State Government is of the opinion that it is necessary to protect against destruction, injury, alteration, mutilation, defacement, removal, dispersion or falling into decay any-(a)ancient monument,(b)archaeological site and remains, it may, by notification in the Official Gazette give two month's notice of its intention to declare such ancient monument to be a State-protected monument or such archaeological site and remains to be a State-protected area, as the case may be, and a copy of every such notification shall be affixed in a conspicuous place on or near the monument or site and remains, as the case may be.(2)Any person interested in any such ancient monument or archaeological site and remains may, within one month after the issue of notification, object to the declaration of the monument to be a State-protected monument or of the archaeological site and remains to be a State-protected area, as the case may be.(3)On the expiry of the said period of two months the State Government may, after considering the objections, if any, received by it, declare by notification in the Gazette, the ancient monument to be a State-protected monument or the archaeological site and remains to be a State-protected area, as the case may be.(4)A notification published under this section shall, unless and until withdrawn, be conclusive evidence of the fact that the monument or the archaeological site and remains to which it relates, is a State-protected monument or State-protected area, as the case may be.
