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[Cites 0, Cited by 6] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3) in The Ancient Monuments And Archaeological Sites And Remains Act, 1958

(3)On the expiry of the said period of two months, the Central Government may, after considering the objections, if any, received by it, declare by notification in the Official Gazette, the ancient monument or the archaeological site and remains, as the case my be, to be of national importance.