Section 2(a) in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964
(a)[ "Ancient monument" means any building structure, erection monolith or monument or any mound or Cumulus or any tomb or place of interment or any cave or any sculpture or inscription on an immovable object which is of historical archaeological or artistic interest and which has been in existence for not less than hundred years, and includes, [Clauses (a) and (b) Substituted by M.P. Act No. 29 of 1970.](i)the remains of such monument,(ii)the site of such monument,(iii)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(iv)the means of access to, and convenient inspection of, such monument.
