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[Cites 0, Cited by 1] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(3) in Karnataka Ancient and Historical Monuments and Archeological Sites and Remains Act, 1961

(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 archeological site and remains to be a protected area.