Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 33] [Entire Act] Union of India - Subsection Section 33(a) in The Antiquities And Art Treasures Act, 1972 (a)in sub-sections (2) and (4), for the words “compulsory purchase”, the words “compulsory acquisition” shall be substituted;
