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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(155) in Punjab Urban Planning and Development Building Rules, 2018

(155)"protected monument" means an ancient monument which is declared to be of national importance by or under the Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2010, or by section 126 of the States Reorganisation Act, 1956;