Section 6(2)(c) in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004

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

(i)to use the monument for any purpose;

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

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

(iv)to build on or near the site of the monument within a radius upto fifty metres;

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