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[Cites 0, Cited by 3] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(k) in The Ancient Monuments And Archaeological Sites And Remains Act, 1958

(k)[ "re-construction" means any erection of a structure or building to its pre-existing structure, having the same horizontal and vertical limits; [New clauses added by Act 10 of 2010 (w.e.f. 29.3.2010) ]