Section 4(1) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960
(1)Where the State Government is of opinion that any ancient and historical monument not included in section 3 and not declared but or under any law made by Parliament to be of national importance, should be a protected monument, it may, by notification in the Official Gazette, give two months' notice of its intention to declare such monument to be a protected monument; and a copy of every such notification shall be affixed in a conspicuous place near the monument.
