Section 3(2) in Kerala Ancient Monuments and Archaeological Sites and Remains Act, 1968
(2)Any area which has been declared under any of the Acts specified in sub-section (1) to be a protected area, but which has not been declared by or under any law made by Parliament to be of national importance, shall, if such area is an archaeological site and remains as defined in this Act, be deemed to be a protected area for t he purposes of this Act.
