Section 2 in The Assam Ancient Monuments and Records Act, 1959
2. Definitions.
- In this Act unless there is anything repugnant in the subject or context-(a)"ancient monument" means any structure, erection or monument or any tumulus or place of internment, or any cave, rock-sculpture, inscription or monolith, which is of historical, archaeological or artistic interest and which has been in existence for not less than one hundred years and includes-(i)the remains of ancient monument;(ii)the site of an ancient monument;(iii)such portion of land adjoining the site of an ancient monument as may be required for fencing or covering in or otherwise preserving such monument, and(iv)the means of access to, and convenient inspection of any ancient monument;(b)"land" includes a revenue free estate and a permanent transferable tenure whether such an estate tenure be subject to incumbrances or not;(c)"maintain", with its grammatical variations and cognate expressions includes the fencing, covering in, repairing, restoring and cleaning of a protected monument and the doing of any act which may be necessary for the purpose of preserving a protected monument or of securing convenient access thereto.(d)"owner" includes-(i)a joint owner invested with powers of management on behalf of himself and other joint owners and the successor-in-title of any such owner, and(ii)any management or trustee exercising powers of management and the successor-in-office of any such manager or trustee;(e)"Presiding" means prescribed by rules made under this Act;(f)"Superintendent" means the Superintendent of Archaeology and includes any officer authorised by the State Government to perform the duties of the Superintendent.Protected Monuments
