Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(1) in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961

(1)The State Government may declare for the purposes of this Act -
(i)any ancient or historical monument to be a protected monument, or
(ii)any archaeological site to be a protected area, or
(iii)any antiquity to be a protected antiquity.