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[Cites 0, Cited by 0] [Section 5] [Entire Act]

UT Ladakh - Subsection

Section 5(5) in The ANCIENT MONUMENTS PRESERVATION ACT, 1977(1920 A.D.)

(5)With the previous sanction of 2[the Government the 1[Director,Archaeology] may terminate an agreement under this section on giving six months’notice in writing to the owner.