49. Protection of monuments and places and objects of national importance.
- It shall be the obligation of the State to protect every monument or place or object of artistic or historic interest, [declared by or under law made by Parliament] [Substituted by the Constitution (Seventh Amendment) Act, 1956, Section 27, for " declared by Parliament by law" .] to be of national importance, from spoliation, disfigurement, destruction, removal, disposal or export, as the case may be.
