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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(2) in The Ancient Monuments And Archaeological Sites And Remains Act, 1958

(2)Where a notice of [compulsory acquisition] [Substituted by Act 52 of 1972, Section 33, for " compulsory purchase"] is issued under sub-section (1) in respect of any antiquity, such antiquity shall vest in the Central Government with effect from the date of the notice.