Section 3(1)(b) in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964

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State of Madhya Pradesh - Subsection

Section 3(1)(b) in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964

(b)archaeological site and remains, it may, by notification in the Official Gazette give two month's notice of its intention to declare such ancient monument to be a State-protected monument or such archaeological site and remains to be a State-protected area, as the case may be, and a copy of every such notification shall be affixed in a conspicuous place on or near the monument or site and remains, as the case may be.

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State of Madhya Pradesh - Subsection

Section 3(1)(b) in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964