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 33] [Entire Act] Union of India - Section Section 126 in The States Reorganisation Act, 1956 126. Declaration of certain ancient monuments. etc., in Part C States to be of national importance. - [Repealed by the Ancient Monuments and Archaeological Sites and Remains Act. I958 (24 of 1958). section 39 (15-1o-1959).]
