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Gau. HC: Thorough Enquiry to be Conducted before Declaring a Monument as Ancient - (05 Dec 2024)

CIVIL

Gauhati HC has observed that the condition precedent for declaring any monument including tumulus/burial ground/cemetery as an ancient monument is that the State Government must first cause a thorough enquiry as to the antiquity and the age of the monument to be protected.

Tags : GAUHATI HIGH COURT   CONDITION PRECEDENT   ANCIENT MONUMENT  

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