Section 3 in Karnataka Ancient and Historical Monuments and Archeological Sites and Remains Act, 1961
3. Ancient and historical monuments and archeological sites and remains deemed to be protected monuments and areas.
- All ancient and historical monuments and all archeological sites and remains which have been declared by the Ancient Monuments Preservation Act, 1904 (Central Act VII of 1904), or the Ancient Monuments Preservation Act, 1337 F (Hyderabad Act VIII of 1337 Fasli) or the Mysore Ancient Monuments Preservation Act, 1925 (Mysore Act IX of 1925), to be protected monuments but which have not been declared by or under law made by Parliament to be of national importance, shall be deemed to be ancient and historical monuments or archeological sites and remains declared to be protected monuments or protected areas, as the case may be, under this Act.
