The Manipur Ancient and Historical Monuments and Archaeological Sites and Remains (Amendment) Act, 1978

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Date of Assent
Dam of Publicatio
THE MANIPUR ANCIENT AND HISTORICAL MONUMENTS
AND ARCHAEOLOGICAL SITES AND REMAINS (AMENDMENT)
m, 1978
Ade
An
BHflr—A 4"
to amend the Manipur Ancient afid Historical Monumcnts and Archaeo-
logical Sites and Remains Act, 1976. '
BE it enacted by the Legislature of Manipur in the Twenty-ninth
Year of the Republic of India as follows:
1. (1) This Act may be called the Manipur Ancient and
1 Historical Monuments and Archaeological Sites and Remains (Amend-
ment) Act, 1978.
(2) It shall come into force on the dot: the Manlpur Ancient
and Historical Monuments and Archaeological Sites and Remains Act,
1976 comes into force. -
— 2. In the Preamble of the Manipur Ancient and Historical
Monuments and' Archaeological Sites~ and Remains Act, 1976
(hereinafter referred to as the Principal Act), after the words “other
than those” occurring in the second line, the words “declared to
be” shall be inserted.
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Short titlo &
commence!
mcnt.
Amendmenh
of the pram:
blc. Maniam-
Act 15 of
1977.
2
Amenqmcm 3. In section 2 of the Principal Act,—of sectlon 2. ~
(1) In clause (a)—
(D for the words “ancient monuments” occurring in thefirst line, the words “ancient monument” shall besubstituted; ,
(ii) for the word “imertion” occurring in the secondline, the word “inscription” shall be substituted.
(2) After ctause (b), the following clause (bb) shall beinserted, namely,—
“(bb) ‘arehaeological officer’ means the archaeologieal oflicerappointed by the State Government for the purpose ofthis Act;”.
( 3) For $3.13: (k), the following shall be substituted, namely,—“(k) ‘proteCted area’ means any site or area declared tobe protected area under section 4 for the purposeof this Act;”.
(4) For clause ( l ), the following shall be substituted, namely,—
“(1) ‘protected monument’ means the monument declaredto be protectd menument unier section 4 of theAct;”.
Amendment , 4. In section 5 of the Principal Act, the words and inverted°r seem“ 3‘ commas ‘or “protected areas” respectively’ occurring in the third andfourth lines and the words “or areas” occurring in the last line,shalt be deleted. 'Amendment 5.. In_ section 4 of the Principal Act, the Words “by notification”
ofsecnon 6. wherever they occur, the Words “by u'o'tifiéatio‘h in the oficial gezette”shall be substituted.
' 'Amendme'xit . 6. .In sub-clause (d) of tsub-section (2) of sectiqn» 6 ‘o‘t' eot‘Lé‘é'c‘ti'ofi'é‘.‘ Prmcxpal Act, for.‘ the words “or. any Section or” oeeunjmg 11.17 __e: first and second hues, the words “or any section: thereof or ' to”shall be substituted.
'Amendment 7. In section (0 of the Brincipa} Act,— ,of section 10. . . , . l(a) tn sub-sectxon (l)for the word “repr:sentatio’fi” OCCurritigm the second line, the, wordsI “ix; qecurning in thepenu‘ftimate fine, the words“? tepfiébenfgtion in; writing”ehafl' be Substituted;
- . Cb) in sub—sectiou (2) for the words “iii the same‘mamter”occurring in the second line, the woficfé “ifi ”such rfiéuné‘t”shall be substituted.
Amendment 8. In sub—section (2) of section 14 of the Principal Act, for°f5°°310314- the words “bringing such materials and” o'ccum'ng in the fourth andfifth linee, the Words “mspeeting the monument and for the purposeof bringmg such materials and for the purpose of” shall be substituted-
3
9. In sub-section (1) of section 19 of the Principal Act, after
the word “mihing” the words and commas “quarrying, excavating,
blasting or any” shall be added. ~
10. In section 21 of the Principal Act, for the word and figures
“Section 24” occurring in the first line, the T/ords and figures
“Sections 22 and 24” shall be substituted and for the word “Superin-
tendent” occurring in fifth and sixth lines the words “Deputy
’ Commissioner” shall be substituted.
11. In section 22 of the Principal Act, the word “Superintendent”
occurring in the penultimate line, the words “Deputy Commissioner”
shall be substituted.
12. In sections 23 and 26 of the Principal Act, the words “Compulsory
purchase” wherever they occur, the words “compulsory acquisition”
shall be substituted.
13. In section 27 of the Principal Act, for the words and brackets
‘on (or)’ occurring in the first line, the word “or” shall be substituted.
14. In subsection (1) of section 41 ofthe Principal Act, the comma
and the word “applies” after the figures “I958” occurring in the
last line shall be deleted and following shall be inserted,“
“and the Antiquities and Treasures Act, 1972 {Central Act
No. 52 of 1972) apply.”.
Amendment ’
of section 19.
Amendment
of section 21.
Amendment
of section 22.
Amendment
of sections 23
& 26.
Amendment
of section 27.
Amendment
of section 41.

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