LexSection 22 — Excavations in areas other than protected areas.
The Ancient Monuments and Archaeological Sites and Remains Act, 1958
Where an archaeological officer has reason to believe that any area not being a protected area contains ruins or relies of historical or archaeological importance, he or an officer authorised by him in this behalf may, after giving notice in writing to the Collector and the owner, enter upon and make excavations in the area.Open in Lexace · Ask the AI about this section