Section 2(2)(e) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960

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State of Maharashtra - Subsection

Section 2(2)(e) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960

(e)any article, object or thing (which in the opinion of the State Government because of its historical or archaeological importance is an article, object or thing which it is desirable to preserve) declared by the State Government, by notification in the Official Gazette, to be antiquity for the purposes of this Act,

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State of Maharashtra - Subsection

Section 2(2)(e) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960