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

State of Maharashtra - Subsection

Section 5(4) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960

(4)When the Collector has accepted the guardianship of a monument under subsection (3), the owner shall, except as expressly provided by this Act, have the same estate, right, title and interest in or to the monument, as if the Collector had not been constituted a guardian thereof.