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

State of West Bengal - Subsection

Section 19(1) in The West Bengal Preservation Of Historical Monuments And Objects And Excavation Of Archaeological Sites Act, 1957.

(1)If the State Government is of opinion that excavation for archaeological purposes in any area should be restricted and regulated in the interests of archaeological research, the State Government may, by notification in the Official Gazette specifying the boundaries of the area, declare it to be a State-protected archaeological site.