Section 15(2)(a) in Jharkhand Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 2016

[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Jharkhand - Subsection

Section 15(2)(a) in Jharkhand Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 2016

(a)by prohibiting the entry therein, except in accordance with the conditions prescribed with the concurrence of the persons, if any in religious charge of the said monument or part thereof, of any person not entitled so to enter by the religious usage of the community by which the monument or part thereof is used or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jharkhand - Subsection

Section 15(2)(a) in Jharkhand Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 2016