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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Jharkhand - Subsection

Section 22(3) in Jharkhand Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 2016

(3)On receipt of a report under sub-section (1), the State Government may make an order for the compulsory acquisition of any such antiquities at their market value.