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[Cites 0, Cited by 1] [Section 6(2)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2)(e) in The Ancient Monuments And Archaeological Sites And Remains Act, 1958

(e)the notice to be given to the Central Government in case the land on which the monument is situated or any adjoining land is offered for sale by the owner, and the right to be reserved to the Central Government to purchase such land or any specified portion of such land, at its market value;