Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31] [Entire Act] Union of India - Subsection Section 31(2) in The Ancient Monuments And Archaeological Sites And Remains Rules, 1959 (2)Every such notification shall specify the limits of the area which is to be so declared and shall also call for objection, if any, from interested persons.
