Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 2] [Entire Act] Union of India - Subsection Section 2(ha) in The Ancient Monuments And Archaeological Sites And Remains Act, 1958 (ha)[ "prohibited area" means any area specified or declared to be a prohibited area under section 20A] [New clause added by Act 10 of 2010 (w.e.f. 29.3.2010) ]
