Section 37(2)(e) in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964

[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37(2)(e) in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964

(e)the form in which applications for permission under Section 19 or Section 23 may be made and the particulars which they should contain;

(ee)[(i) the authority to which and the form in which declaration shall be made under sub-section (1) of Section 23-A; [Inserted by M.P. Act No. 29 of 1970.]

(ii)the authority to which, the time within which and the form in which intimation shall be given under sub-section (2) of Section 23-A;

(eee)the authority to which and the form in which intimation shall be given under Section 23-B].

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State of Madhya Pradesh - Subsection

Section 37(2)(e) in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964