Section 3(4A) in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961
(4A)[ Notwithstanding anything contained in sub-sections (2) & (3) where the State Government is satisfied with respect to any monument, archaeological site or antiquity, that there is immediate danger of its removal, or destruction it may instead of proceeding under the said sub-section, by notification in the Official Gazette] [Inserted by the Rajasthan Monuments, Archaeological sites or Antiquities (Amendment) Act,1976 (Act No. 2 of 1976) (Published in Rajasthan Gazette Extraordinary, Part 4(Ka) dated 24.10.1976).] [.......] [Words 'and for reasons of its satisfaction to be recorded in such notification' Deleted by Notification No. F. 2(16)Law/2/2007, dated 8.10.2007 (Published in Rajasthan Gazette Extraordinary Part 4A, dated 9.10.2007) (w.e.f. 25.5.2007).] forthwith make a declaration under clauses (i), (ii) or (iii), as the case may be of sub-Section (4) in respect of any such monument, archaeological site or antiquity :Provided that any person interested in such monument, archaeological site or antiquity may, within two months after the publication of such notification object to the declaration so made and the State Government after giving to such person an opportunity of being heard, may by order in writing dismiss the objection or withdraw the notification.
