Section 36 in The Gujarat Ancient Monuments and Archaeological Sites and Remains Act, 1965
36. Monuments and sites which have ceased to be protected monuments and protected areas.
- If the State Government is of opinion that any ancient and historical monument or archaeological site and remains declared to be a protected monument or protected area should cease to be such monument or area, it may by notification in the Official Gazette, declare that the ancient and historical monument or archaeological site and remains has cased to be a protected monument or a protected area and thereupon such monument or area shall cease to be a protected monument or protected area for the purposes of this Act.
