Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(2) in The Assam Ancient Monuments and Records Act, 1959

(2)Where an order made under sub-section (1) provides that the monument shall be maintained by the owner or the other persons competent to enter into an agreement, all reasonable expenses for the maintenance of the monument shall be payable by the State Government.