Section 4(3) in THE TELANGANA ANCIENT AND HISTORICAL MONUMENTS AND ARCHAEOLOGICAL SITES AND REMAINS ACT, 1960
(3)On the expiry of the said period of two months, the Government may, after considering the objections, if any, received by them, declare by notofication in the 10Telangana Gazette, the ancient monument or the archaeological site and remains, as the case may be, to be a protected monument or a protected area.
