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

State of Rajasthan - Subsection

Section 4(4)(a) in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961

(a)the owner shall except as expressly provided in this Act, have the same estate right, title and interest in or to the monument as if the Director had not been constituted a guardian thereof, and