Section 2(1) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960
(1)"ancient and historical monument" means any structure, erection or monument, or any tumulus or place of interment, 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 fifty years, and includes -(a)the remains of such monument,(b)the site of such monument,(c)such portion of land adjoining the site of such monument as may be required for fencing or covering in or otherwise preserving the monument, and(d)the means of access to, and from, and convenient, inspection of, such monument;
