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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2)(e) in The Ancient Monuments Preservation Act, 1904

(e)the notice to be given to the [Central Government] [Substituted by A.O. 1937, for " Government" . ] in case the land on which the monument is situated is offered for sale by the owner, and the right to be reserved to the [Central Government] [Substituted by A.O. 1937, for " Government" . ] to purchase such land, or any specified portion of such land, at its market-value;