LexSection 2A — Construction of references to any law not in force in the State of Jammu and Kashmir.
The Ancient Monuments and Archaeological Sites and Remains Act, 1958
1 [ 2A. [Construction of references to any law not in force in the State of Jammu and Kashmir * .]-- Omitted by the Jammu and Kashmir Reorganization (Adaptation of Central Laws) Order, 2020, vide notification No. S.O. 1123(E) dated (18-3-2020) and vide Union Territory of Ladakh Reorganisation (Adaptation of Central Laws) Order, 2020, notification No. S.O. 3774(E), dated (23-10-2020). ].Open in Lexace · Ask the AI about this section