Section 44(2) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960
(2)Where any ancient and historical monument or any archaeological site and remains which is a protected monument, or protected area, by or under the provisions of this Act is declared at any time by or under any law made by Parliament to be of national importance, the provisions of this Act shall cease to apply to such monument or area; and accordingly, it shall cease to be a protected monument or area for the purposes of this Act.NotificationsG. N., E. & S. W. D., No. ANM. 2061-C(1), dated 19th September, 1962 (M. G., Part IV-B, page 2836) - In exercise of the powers conferred by sub section (3) of section 1 of the Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960 (Maharashtra XII of 1961), the Government of Maharashtra hereby appoints the 8th day of October 1962 as the date on which the said Act shall come into force.G. N., E. & S. W. D., No. MSM. 1665-Q, dated 12th September, 1967 (M. G., Part IV-B, page 167) - Whereas by Notification in the Education and Social Welfare Department, No. MSM. 1665-120897, dated the 12th December 1966, the Government of Maharashtra had given two months' notice of its intention to declare the ancient and historical monument specified in the Schedule hereto to be a protected monument;And whereas no objection have been received to the making of such declaration;Now, therefore, in exercise of the powers conferred by sub-section (3) of section 4 of the Maharashtra Ancient Momuments and Archaeological Sites and Remains Act, 1960 (Maharashtra XII of 1961), the Government of Maharashtra hereby declares the said ancient and historical monument to be a protected monument.
