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

State of Maharashtra - Subsection

Section 20(3) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960

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