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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(4) in Karnataka Ancient and Historical Monuments and Archeological Sites and Remains Act, 1961

(4)When the Director has accepted the guardianship of a monument under subsection (3), the owner shall, except as expressly provided in this Act, have the same estate, right, title and interest in and to the monument as if the Director had not been constituted a guardian thereof.