Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Tamilnadu - Subsection Section 4(1) in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1966 (1)The Director may, with the sanction of the Government, purchase, or take a lease of, or accept a gift or bequest of, any protected monument.
