Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Tamilnadu - Subsection Section 2(i) in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1966 (i)"protected area" means any archaeological site and remains which is declared to be a protected area under this Act;
