Section 38 in The Goa, Daman and Diu Ancient Monuments and Archaeological Sites and Remains Act, 1978
38. Act not to apply to certain antiquities and ancient monuments and archaeological sites and remains.
(1)Nothing in this Act shall apply to any antiquity to which the Ancient Monuments and Archaeological Sites and Remains Act, 1958 (Central Act 24 of 1958) and the Antiquities and Art Treasures Act, 1972 (Central Act 52 of 1972), apply.(2)Where any ancient monument or any archaeological site and remains which is a protected monument or protected area, by or under the provisions of this Act, is declared at any time by or under any law made by Parliament to be of national importance, the provisions of this Act shall cease to apply to such monument or area; and accordingly, it shall cease to be a protected monument or protected area for the purposes of this Act.
