Section 22(20) in The Tamil Nadu Ancient and Historical Monument and Archaeological Sites and Remains Act, 1966
(20)Power of Government to notify Jammu and Kashmir areas as protected. -(1) If the Government is of opinion that excavation for archaeological purposes in any area should be restricted or regulated in the interest of archaeological research, the Government may, by notification in the Government Gazette specifying the boundaries of the area, declare it to be a protected area.
