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[Cites 0, Cited by 3] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3) in The Ancient Monuments Preservation Act, 1904

(3)On the expiry of the said period of one month, the [Central Government] [Substituted by A.O. 1937, for " Local Government".], after considering the objections, if any, shall confirm or withdraw the notification.