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[Cites 0, Cited by 0] [Section 4] [Entire Act]

NCT Delhi - Subsection

Section 4(2) in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004

(2)Any person interested in any such monument or archaeological site and remains may, within two months after the issue of the notification under sub-section(1), object to the declaration of the monument to be a protected monument or the archaeological site and remains to be a protected area, as the case may be.