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

State of Rajasthan - Subsection

Section 5(2)(f) in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961

(f)the payment of any expenses incurred by the owner or by the State Government in connection with the maintenance and upkeep of the monument.