Section 3 in The Punjab Ancient and Historical Monuments and Archaeological Remains & Sites Act, 1964
3. Certain ancient and historical 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 VII of 1904), to be protected monuments or protected areas respectively, but which have not been declared by or under the law made by Parliament to be of national importance, shall be deemed to be ancient and historical monuments or archaeological sites and remains declared to be protected monuments or areas for the purposes of this Act.
