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Ancient Monuments and Archaeological Sites and Remains (AMASR) Act, 1958- (Press Information Bureau) (14 Dec 2016)

MANU/PIBU/1034/2016

Civil

Provisions of Ancient Monuments and Archaeological Sites and Remains (AMASR) Act, 1958 and Rules, 1959 are not out dated and implemented effectively on ground.

Before 2010 notable amendments were made as under:

Insertion of section 2A in the Ancient Monuments and Archaeological Sites and Remains Act, 1958, by Act No.52 of 1972 with regard to State of Jammu & Kashmir with effect from 5.4.1976, (ii) word "compulsory purchase" have been substituted by the words "compulsory acquisition" under sections 23(2), 23(4), 26(2) and 26(3) of the Act 1958 with effect from 05.04.1976 (iii) the words "compulsory purchase of any such antiquities at their market value" have been substituted by the words "compulsory acquisition of any such antiquities" under section 23(3) and 26(1) of the Act 1958 with effect from 05.04.1976, (iv) the words "to be purchased" have been substituted by the words "to be acquired" under section 26(1) of the Act 1958 with effect from 05.04.1976, (v) Section 28(2) of the Act, 1958 related to compulsory acquisition has been amended suitably after enactment of the Antiquities and Art Treasures Act 1972, vide Act No.52 of 1972 with effect from 5.4.1976, (vi) Section 38(4) of the Act 1958 has been amended by Act No.4 of 2005 regarding placing every rules made under Act, 1958 before each House of Parliament with effect from 11.01.2005.

Tags : PROVISIONS   AMENDMENT   INSERTION  

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