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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Punjab - Subsection

Section 23(4) in The Punjab Ancient and Historical Monuments and Archaeological Remains & Sites Act, 1964

(4)When an order for the compulsory purchase of any antiquities is made under sub-section (3), such antiquities shall vest in the Government with effect from the date of the order.