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

State of Assam - Subsection

Section 3(4) in The Assam Ancient Monuments and Records Act, 1959

(4)A notification published under this Act shall, unless and until it is withdrawn, be conclusive evidence of the fact that the monument to which it is related is an ancient monument within the meaning of this Act.