Section 21 in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964
21. Excavations in State-protected areas.
- Subject to the provisions of Section 24 of the Ancient Monuments and Archaeological Sites and Remains Act, 1958 (No. 24 of 1958) the Director or an officer authorised by him in this behalf under this Act (hereinafter referred to as the licensee) may, after giving notice, in writing, to the Collector and the owner, after giving notice, in writing, to the Collector and the owner, enter upon and make excavations in any State-protected area.
