Section 1(3) in The Madras Ancient And Historical Monument And Archaeological Sites And Remains Act, 1966
(3)It shall come into force on such date as the Government may, by notification, appoint.The Ancient Monuments Preservation Act, 1904 (7 of 1904), has been repealed or ceased to apply in many of the States on the commencement of the State Acts except for the things done before the commencement of the latter Acts. Taking Madras Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1966 (Madras Act 25 of 1966), as the Principal Act. The provisions of the Madras Act have been printed and under it, the numbers of similar or substantially similar sections of other State Acts have been given. Where the Madras Act does not contain any provision similar to the other State Acts such different provisions have been separately printed under the respective State heading in the relevant place in Madras Act.
