Section 3(2) in The ANCIENT MONUMENTS PRESERVATION ACT, 1977(1920 A.D.)
(2)A copy of every notification published under sub-section (1) shall befixed up in a conspicuous place on or near the monument, together with an intimationthat any objections to the issue of the notification received by 1[the Government]within two months from the date when it is so fixed up will be taken intoconsideration.
