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

State of Jharkhand - Subsection

Section 22(4) in Jharkhand Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 2016

(4)When an order for the compulsory purchase of any antiquity is made under sub-section (2), such antiquities shall vest with the State Government with effect from the date of order.