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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jharkhand - Subsection

Section 8(2) in Jharkhand Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 2016

(2)Whether an order made under sub- section (1) provides that the monument shall be maintained by the owners or others person competent to enter into an agreement, all reasonable expenses for the maintenance of the monument shall be payable by the State Government.