Section 2(b) in Telangana Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1960
(b)'antiquity' includes-(i)any coin, sculpture, manuscript, epigraph, or other work of art or craftsmanship,(ii)any article, object or thing detached from a building or cave,(iii)any article, object or thing illustrative of science, art, crafts, literature, religion, customs, morals or politics in bygone ages,(iv)any article, object or thing, of historical interest, and(v)any article, object or, thing declared by the Government; by notification in the Telangana Gazette, to be an antiquity for the purposes of this Act, which has been in existence for not less than [seventy five years] [Substituted by Act No.19 of 2001.];
