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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(x) in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961

(x)"protected" when used with reference to an ancient or historical monument or an archaeological site, means such monument or site which may be declared by the State Government under Section 3 to be a protected monument or a protected area; and