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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(3) in The Assam Ancient Monuments and Records Act, 1959

(3)The owner of any protected monument may, by written instrument, constitute, the Superintendent the guardian of the monument, and the Superintendent may, with the sanction of the State Government, accept such guardianship.