Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Tamilnadu - Subsection

Section 38(2)(b) in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1966

(b)the grant of licences and permissions to make excavations for archaeological purposes in protected areas, the authorities by whom, and the restrictions and conditions subject to which, such licences and permissions may be granted, the taking of securities from licensees or holders of such permissions and the fees that may be charged for such licences and permissions;