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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Goa - Subsection

Section 3(3) in The Goa, Daman and Diu Ancient Monuments and Archaeological Sites and Remains Act, 1978

(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, the ancient monument or the archaeological site and remains, as the case may be, to be a protected monument or a protected area.