Section 6(2)(c) in Kerala Ancient Monuments and Archaeological Sites and Remains Act, 1968

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(c)the restriction of the owner's right

(i)to use the monument for any purpose,

(ii)to charge any fee for entry into, or inspection of, the monument.

(iii)to destroy, remove, alter or deface the monument, or

(iv)to build on or near the site of the monument;

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