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[Cites 0, Cited by 2] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(1) in The Karnataka Ancient And Historical Monuments And Archaeological Sites And Remains Act, 1961

(1)Where the Government is of opinion that any ancient monument should be declared as a protected monument, it may, by notification in the official Gazette, give two months’ notice of its intention to declare such ancient monument to be a protected monument and a copy of every such notification shall be affixed in a conspicuous place near the monument.