Section 35 — Ancient monuments, etc., which have ceased to be of national importance.
The Ancient Monuments and Archaeological Sites and Remains Act, 1958
If the Central Government is of opinion that any ancient and historical monument or archaeological site and remains declared to be of national importance by or under this Act has ceased to be of national importance, it may, by notification in the Official Gazette, declare that the ancient and historical monument or archaeological site and remains, as the case may be, has ceased to be of national importance for the purposes of this Act.Open in Lexace · Ask the AI about this section