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

State of Punjab - Subsection

Section 4(4) in The Punjab Ancient and Historical Monuments and Archaeological Remains & Sites Act, 1964

(4)A notification published under sub-section (3) shall, unless and until it is withdrawn, be conclusive evidence of the fact that the ancient and historical monument or the archaeological site and remains to which it relates is a protected monument or a protected area for the purposes of this Act.Protected Monuments