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[Cites 0, Cited by 0] [Section 40(3)] [Section 40] [Entire Act]

State of Maharashtra - Subsection

Section 40(3)(b) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962

(b)nothing shall be done by the licensee or any member of his party which has, or may have, the effect of exposing any part of the monument or attached lawn or garden to the risk of damage;