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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(1)(c) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960

(c)require any local authority-
(i)to construct any approach road to any protected monument, or
(ii)to demolish any public convenience vesting in it, that is to say a latrine, urinal, dustbin, rubbish dump and the like, located close to or in the vicinity of any protected monument;