Section 19(1)(c) in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961

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State of Rajasthan - Subsection

Section 19(1)(c) in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961

(c)require any local authority-

(i)to construct any approach road to any protected monument, or

(ii)to demolish any of public convenience vesting in it, that is to say a latrine, urinal, dustbin and the like located close to or in the vicinity of any protected monument,

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State of Rajasthan - Subsection

Section 19(1)(c) in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961