Section 16(3) in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964
(3)If on the expiration of the time allowed by sub-section (2) for the filing of objections no objection has been made, the State Government shall proceed at once to issue the notification under sub-section (1). If any objection has been made, the State Government may, after such objection has been considered or heard, as the case may be, either-(a)abandon the proposals to issue the notification under sub-section (1); or(b)issue the notification under sub-section (1), with such modification, if any, as it thinks fit.
