Section 24(3) in The Tamil Nadu Ancient and Historical Monument and Archaeological Sites and Remains Act, 1966
(3)Any person aggrieved by an order refusing permission under sub-section (1) may, appeal to the Government within such time and in such manner as may be prescribed, and the, decision of the Government shall be final. [Tamil Nadu-section 24; Andhra Pradesh-section 25; Gujarat-section 23; Jammu and Kashmir -section 18; Madhya Pradesh-section 23; Maharashtra-section 25; Orissa-section 17; Punjab-section 25; Rajasthan-section 28; West Bengal -section 17.] State Amendment Jammu and Kashmir Traffic in antiquities
