Section 3(1) in Kerala Ancient Monuments and Archaeological Sites and Remains Act, 1968
(1)All ancient and historical monuments which have been declared under the Ancient Monuments Preservation Act, 1904 (Central Act 7 of 1904) or the Travancore Ancient Preservation Act (I of 1112) or the Ancient Monuments Preservation Act, IX of 1110 (Cochin Act) to be protected monuments, but which have not been declared by or under any law made by Parliament to be of national importance, shall be deemed to be protected monuments for the purposes of this Act.
