Section 45 in Jharkhand Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 2016
45. Act not applicable to certain ancient monuments or archaeological site and remain or antiquities.
(a)To ancient monuments or archaeological sites and remains which have been or may hereafter be declared by or under the Ancient Monuments and Archaeological Sites and Remains Act 1958 (XXIV of 1958) or by or under any other law made by parliament to be national importance; or(b)To antiquities to which the provisions of the Ancient Monuments and Archaeological Site and Remains Act, 1958 (XXIV of 1958), apply for the time being ; or(c)To ancient monuments or archaeological sites and remains or antiquities to which the provisions of the Ancient Monuments Preservation Act, 1904 (VII of 1904) apply for the time being.
