Section 2(i) in Champaner-Pavagadh Archaeological Park World Heritage Area Management Authority Act, 2006
(i)"Heritage Area" means the whole of the area comprising the Core Area Zone and Buffer Zone including the area notified or as may be notified from time to time under the Gujarat Ancient Monuments and Archaeological Sites and Remains Act, 1965 (Gujarat 25 of 1965), (24 of 1958), (16 of 1927) and (69 of 1980) in the Core Area Zone and Buffer Zone but excluding the area notified as `protected area' under the Ancient Monuments and Archaeological Sites and Remains Act, 1958 and the areas declared as a reserved forest under the Indian Forest Act, 1927 and the Forest (Conservation) Act, 1980;
