Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Karnataka - Section Section 18 in Karnataka Ancient and Historical Monuments and Archeological Sites and Remains Act, 1961 18. Right of access to protected monuments. - Subject to any rules made under this Act, the public shall have a right of access to any protected monument.Protected Areas
