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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(3) in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964

(3)The owner of any State-protected monument may, by written instrument, constitute the Director, the guardian of the monument, and the Director may, with the sanction of the State Government, accept such guardianship.