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The Ancient Monuments Preservation Act, 1904
[Act No. 7 of 1904]
[18th March, 1904.]
Contents:
Title
The Ancient Monuments Preservation Act, 1904
Sections:
Particulars:
1.
Short title and extent.
2.
Definitions
3.
Protected monuments.
4.
Acquisition of rights in or guardianship of an ancient monument.
5.
Preservation of ancient monument by agreement.
6.
Owners under disability or not in possession.
7.
Enforcement of agreement.
8.
Purchasers at certain sales and persons claiming through owner bound by instrument executed by owner.
9.
Application of endowment to repair of an ancient monument.
10.
Compulsory purchase of ancient monument
10A.
Power Central Government to control mining, etc., near ancient monument.
11.
Maintenance of certain protected monuments.
12.
Voluntary contributions.
13.
Protection of place of worship from misuse, pollution or desecration.
14.
Relinquishment of Government rights in a monument.
15.
Right of access to certain protected monuments.
16.
Penalties.
17.
Power to Central Government to control traffic in antiquities.
18.
Power to Central Government to control moving of sculptures , carvings or like objects.
19.
Purchase of sculptures, carvings or like objects by the Government.
20.
Power of Central Government to notify areas as protected.
20A.
Power to enter upon and make excavations in a protected area.
20B.
Power of Central Government to make rules regulating Archaeological excavation in protected areas.
20C.
Power to acquire a protected area.
21.
Assessment of market-value or compensation.
22.
Jurisdiction.
23.
Power to make rules.
24.
Protection to public servants acting under Act.
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