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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(1)(iv) in Karnataka Ancient and Historical Monuments and Archeological Sites and Remains Act, 1961

(iv)the means of access to, and convenient inspection of, an ancient monument; -but shall not include ancient and historical monuments declared by or under law made by Parliament to be of national importance;