Section 3 in The ANCIENT MONUMENTS PRESERVATION ACT, 1977(1920 A.D.)
3. Protected monument.––
(1)The 1[Government] may, by notification in the Government Gazette, declare an ancient monument to be a protected monumentwithin the meaning of this Act.(2)A copy of every notification published under sub-section (1) shall befixed up in a conspicuous place on or near the monument, together with an intimationthat any objections to the issue of the notification received by 1[the Government]within two months from the date when it is so fixed up will be taken intoconsideration.(3)On the expiry of the said period of two months, 1[the Government] afterconsideration the objections, if any, shall confirm or withdraw the notification.(4)A notification published under this section shall, unless and until it iswithdrawn, be conclusive evidence of the fact that the monument to which itrelates is an ancient monument within the meaning of this Act.
