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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(2) in The Bihar Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 1976

(2)Where an order made under sub-section (1) provides that the monument shall be maintained by the owners or other person competent to enter into an agreement, all reasonable expenses for the maintenance of the monument shall be payable by the State Government.