Section 5(2)(c) in The Assam Ancient Monuments and Records Act, 1959

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(c)the restriction of the owner's rights-

(i)to 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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