Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960

For Statement of Objects and Reasons see Maharashtra Government Gazette, 1960 Part 5, page 90. An Act to make better provision for the preservation of ancient and historical monuments and records and archaeological sites and remains (other than those declared to be of national importance) in the State of Maharashtra, and for matters connected with the purposes aforesaid. Whereas, it is expedient to make better provision for the preservation of ancient and historical monuments and records and archaeological sites and remains (other than those declared to be of national importance) in the State of Maharashtra, and for matters connected with the purposes aforesaid; It is hereby enacted in the Eleventh Year of the Republic of India as follows :-

Act number

Act 12 of 1961

Year

1961

Enacted on

27-02-1961

In force from

27 February 1961

Jurisdiction

Maharashtra State Act

Read the full text of Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960 section by section on LawLens.

Official source: India Code