Section 35 in The Tamil Nadu Ancient and Historical Monument and Archaeological Sites and Remains Act, 1966
35. Ancient monuments, etc., no longer requiring protection. -If the Government are of opinion that it is no longer necessary to protect any ancient monument or archaeological site and remains under the provisions of this Act, they may, by notification, declare that the ancient monument or archaeological site and remains, as the case may be, has ceased to be a protected monument or a protected area for the purpose of this Act. [Tamil Nadu-section 35; Andhra Pradesh-section 35; Gujarat-section 36; Madhya Pradesh-section 34; Maharashtra-section 38; Punjab -section 35.]
