Section 20A(3)(b) in The Ancient Monuments And Archaeological Sites And Remains Act, 1958

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Union of India - Subsection

Section 20A(3)(b) in The Ancient Monuments And Archaeological Sites And Remains Act, 1958

(b)such other work or project, in its opinion, shall not have any substantial adverse impact on the preservation, safety, security of, or, access to, the monument or its immediate surrounding, it or he may, notwithstanding anything contained in sub-section (2), in exceptional cases and having regard to the public interest, by order and for reasons to be recorded in writing, permit, such public work or project essential to the public or other constructions, to be carried out in a prohibited area:

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Union of India - Subsection

Section 20A(3)(b) in The Ancient Monuments And Archaeological Sites And Remains Act, 1958