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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(4) in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1966

(4)A notification issued under sub-section (3) shall, unless and until it is withdrawn, be conclusive evidence of the fact that the ancient monument or the archaeological site and remains to which it relates, is a protected monument or a protected area for the purposes of this Act.Protected Monuments