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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(2) in Karnataka Ancient and Historical Monuments and Archeological Sites and Remains Act, 1961

(2)Any person interested in any such archeological site and remains may, within two months after the issue of the notification, object to the declaration of the archeological site and remains to be protected area.