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 The Karnataka Ancient And Historical Monuments And Archaeological 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
