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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(5) in The Assam Ancient Monuments and Records Act, 1959

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