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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2)(g) in The Ancient Monuments Preservation Act, 1904

(g)the proprietary or other rights which are to vest in [Government] [Substituted by A.O. 1937, for " His Majesty" . ] in respect of the monument when any expenses are incurred by the [Central Government] [Substituted by A.O. 1937, for " Government" . ] in connection with the preservation of the monument;