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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Jharkhand - Subsection

Section 25(2) in Jharkhand Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 2016

(2)Where a notice of compulsory acquisition is issued under sub-section (1) in result of any antiquity, such antiquity shall vest in the State Government with effect from the date of the notice.