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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(2) in The Gujarat Ancient Monuments and Archaeological Sites and Remains Act, 1965

(2)If any person interested in any such archaeological site and remains has any objection to the same being declared a protected area he may within two months of the publication of the notification under sub-section (1) submit his objection in writing to the State Government.