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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(3) in Karnataka Ancient and Historical Monuments and Archeological Sites and Remains Act, 1961

(3)The owner of any protected monument may, by written instrument, constitute the Director as the guardian of the monument, and the Director may, with the sanction of the Government, accept such guardianship.