Section 19(3) in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961
(3)If, before the expiration of the time allowed by sub-section (2) for the filing of objections, no objection has been made, the State Government shall proceed at once to issue the notification under sub-section (1), If any such objection has been made, the State Government, after all the objections have been considered or heard, as the case may be, may either-(a)abandon the proposal to issue the notification under sub-section (1), or(b)issue the notification under sub-section (1) with such modification as it thinks fit.
