Section 5(2)(c) in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1966

[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

(c)the restriction of the owner's right-

(i)to use the monument for any purposes,

(ii)to charge any fee for entry into, or inspection, of the monument,

(iii)to destroy, remove, alter or deface the monument, or

(iv)to build on or near the site of the monument;

Legal Document View