Section 6(2)(c) in Telangana Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1960

[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

(c)the restriction of the owner's right

(i)to use the monument for any purpose;

(ii)to charge any fee for entry into, or inspection of, the monument;

(iii)to destroy, remove, alter or deface the monument; or

(iv)to build on or near the site of the monument;

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