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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(2)(d) in Karnataka Ancient and Historical Monuments and Archeological Sites and Remains Act, 1961

(d)the facilities of access to be permitted to the public or any section thereof or to any officer of the Department of Archeology or to persons deputed by the Director or the Deputy Commissioner or the owner to inspect or maintain the monument;