Section 2(v) in The Tamil Nadu Ancient and Historical Monument and Archaeological Sites and Remains Act, 1966
(v)the means of access to, and convenient inspection of, an ancient monument, but does not include any ancient or historical monument declared by or under law made by Parliament to be of national importance; [Tamil Nadu-section 2(a); Assam-section 2(a); Gujarat-section 2(1); Jammu and Kashmir-section 2(1); Madhya Pradesh-section 2 (a); Maharashtra-section 2(1); Karnataka-section 2(1); Orissa-section 2(a); Punjab-section 2(a); Rajasthan-section 2(1); Andhra Pradesh-section 2(a); West Bengal-section 2(3).]
