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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Maharashtra - Subsection

Section 41(2)(b) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960

(b)the grant of licence and permission to make excavations for archaeological purposes in protected areas, the authorities by whom, and the restrictions and conditions subject to which licences may be granted, the taking of securities from licensees, and the fees that may be charged for such licences;