Section 3 in Telangana Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1960
3. Certain ancient monuments, etc., deemed to be protected monuments or areas.
- All ancient and historical monuments and all archaeological sites and remains which have been declared by the [Ancient Monuments Preservation Act, 1904 (Central Act 7 of 1904)] [Shall Cease to have effect in the State of Andhra Pradesh to certain extent. See section 39 (2) of the Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1960 (Telangana Act VII of 1960). The Act VII of 1960 has been adapted to the State of Telangana vide. G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.], or the [Hyderabad Ancient Monuments Preservation Act (Hyderabad Act VIII of 1337 F.)] [Repealed by section 39 (1) of Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1960 (Telangana Act VII of 1960). The Act VII of 1960 has been adapted to the State of Telangana vide. G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.], 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 archreological sites and remains declared to be protected monuments or areas for the purposes of this Act.
