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 23] [Entire Act] State of Kerala - Subsection Section 23(3) in Kerala Ancient Monuments and Archaeological Sites and Remains Act, 1968 (3)On receipt of a report under sub-section (1), the Government may make an order for the compulsory purchase of any such antiquities at their market value.
