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

State of Kerala - Subsection

Section 6(4) in Kerala Ancient Monuments and Archaeological Sites and Remains Act, 1968

(4)An agreement under this section shall be binding on any person claiming to be the owner of the monument to which it relates, from, through or under a party by whom, or on whose behalf, the agreement was executed.