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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(2) in The Madras Ancient And Historical Monument And Archaeological Sites And Remains Act, 1966

(2)Where a notice of compulsory purchase is given under sub-section (1) in respect of any antiquity, such antiquity shall vest in the Government with effect from the date of the notice.