Section 4(1) in Telangana Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1960
(1)Where the Government are of opinion that any ancient monument or archaeological site and remains not included in section 3 requires protection under this Act, they may, by notification in the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Gazette give two months' notice of their intention to declare such ancient monument or archaeological site and remains, to be a protected monument or a protected area as the case may be and a copy of every such notification shall be affixed in a conspicuous place near the monument or the site and remains, as the case may be.
