Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

NCT Delhi - Subsection

Section 4(3) in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004

(3)On the expiry of the said period of two months, the Government may, after considering the objections, if any, received by it, declare by notification in the official Gazette, the monument to be a protected monument or the archaeological site and remains to be a protected area, as the case may be.