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] [Section 15] [Entire Act] State of Tamilnadu - Subsection Section 15(4) in The Tamil Nadu Ancient and Historical Monument and Archaeological Sites and Remains Act, 1966 (4)The decision of the State Government on the question of issuing the notification under sub-section (1) shall be final and conclusive.
