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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(3) in The Madras Ancient And Historical Monument And Archaeological Sites And Remains Act, 1966

(3)Any person aggrieved by an order refusing permission under sub-section (1) may, appeal to the Government within such time and in such manner as may be prescribed, and the, decision of the Government shall be final.