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 4] [Entire Act] State of Assam - Subsection Section 4(1) in The Assam Ancient Monuments and Records Act, 1959 (1)The Superintendent, with the sanction of the State Government, may purchase, or take a lease of, or accept a gift or bequest of, any protected monument.
