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

State of Madhya Pradesh - Subsection

Section 4(5) in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964

(5)When the Director has accepted the guardianship of a State-protected monument under sub-section (3) the provisions of this Act relating to agreements entered into under Section 5 shall apply to the written agreement referred to in the said sub-section.