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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Goa - Subsection

Section 3(2) in The Goa, Daman and Diu Ancient Monuments and Archaeological Sites and Remains Act, 1978

(2)Any person interested in any such ancient and historical monument or archaeological site and remains may, within two months after the issue of the notification under sub-section (1), object to the declaration of the monument or the archaeological site and remains to be a protected monument or a protected area.