Section 6(2)(c) in The Punjab Ancient and Historical Monuments and Archaeological Remains & Sites Act, 1964

[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

(c)the restriction of the owner's right -

(i)to use the monuments for any purpose,

(ii)to charge any fee for entry into, or inspection of, the monument,

(iii)to destroy, remove, alter or deface the monuments, or

(iv)to build on or near the site of the monument.

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