Section 1 in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964
1. Short title, extent, commencement and application.
(1)This Act may be called The Madhya Pradesh Ancient Monuments and Archaeological Sites and Remains Act, 1964.(2)It extends to the whole of Madhya Pradesh.(3)It shall [come into force on such date] [Come into force on 1st january, 1970, vide Notification No. 4420-710-XX-7-69, dated 24-12-69, published in M.P. Rajpatra, Extraordinary, date 28-12-69. p. 3025.] as the State Government may by notification, appoint.(4)Nothing in this Act shall apply to protected areas and protected monuments as defined in clauses (i) and (j), respectively of Section 2 of the Ancient Monuments and Archaeological Sites and Remains Act, 1958 (No. 24 of 1958)
