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

State of Karnataka - Subsection

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

(5)When the Director has accepted the guardianship of a monument under subsection (3), the provisions of this Act relating to agreements executed under section 6 shall apply to the written instrument executed under the said sub-section.