Section 32 in THE TELANGANA ANCIENT AND HISTORICAL MONUMENTS AND ARCHAEOLOGICAL SITES AND REMAINS ACT, 1960
32. Certain offences to be congnizable.
Notwithstanding anything in the 18Code of Criminal Procedure, 1898 (Central Act 5 of 1898) an offence under clause (i) or clause (ii) of sub-section (1) of section 30 shall be deemed to be a cognizable offence within the meaning of that Code.
