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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(1) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960

(1)The Collector may, with the previous sanction of the State Government, propose to the owner of a protected monument to enter into an agreement with the State Government, within a specified period, for the maintenance of the monument.