Section 20 in The Tamil Nadu Ancient and Historical Monument and Archaeological Sites and Remains Act, 1966
20. Excavations in protected areas. -Subject to the provisions of section 24 of the Ancient Monuments and Archaeological Sites and Remains Act, 1958 (Central Act 24 of 1958), an archaeological officer or an officer authorised by him in this behalf or any person holding a licence granted in this behalf under this Act (hereafter in this Act referred to as the licensee) may, after, giving notice in writing to the Director and the owner, enter upon and make excavations in any protected areas. [Tamil Nadu-section 20; Andhra Pradesh-section 21; Jammu and Kashmir-section 20A; Karnataka-section 19; Madhya Pradesh-section 21; Maharashtra-section 23; Orissa-section 20; Punjab -section 21; Rajasthan-section 23.]
