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[Cites 0, Cited by 0] [Section 20] [Entire Act]

UT Ladakh - Subsection

Section 20(1) in The ANCIENT MONUMENTS PRESERVATION ACT, 1977(1920 A.D.)

(1)If theGovernment is of opinion that excavation for archaeological purposes in any areashould be restricted or regulated in the interest of archaeological research, theGovernment may, by notification in the Government Gazette specifying theboundaries of the area, declare it to be a protected area.