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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(12) in The Ancient Monuments and Archaeological Sites and Remains (Framing of Heritage Bye-laws and Other Functions of the Competent Authority) Rules, 2011

(12)The assessment by the competent authority shall be carried out keeping in view the heritage bye-laws proposed for each protected monument or protected area.