Section 32 in Telangana Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1960
32. Certain offences to be congnizable.
- Notwithstanding anything in the [Code of Criminal Procedure, 1898 (Central Act 5 of 1898)] [See now the provisions of Code of Criminal Procedure, 1973 (Central Act No.2 of 1974)] an offence under clause (i) or clause (ii) of sub-section (1) of section 30 shall be deemed to be a cognizable offence within the meaning of that Code.
