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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(i) in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1971

(i)At the conclusion of the excavation operations, the licensee shall give notice in writing to the owner of the land, if he is not such owner specifying the nature of the antiquities, if any, recovered during the operations;