LexSection 35A — Obligation to survey the protected prohibited area and regulated areas.
The Ancient Monuments and Archaeological Sites and Remains Act, 1958
1 [ 35A. Obligation to survey the protected prohibited area and regulated areas. --(1) The Director-General shall, within such time as may be specified by the Central Government, conduct a survey or cause survey to be conducted in respect of all prohibited areas and regulated areas for the purpose of detailed site plans. (2) A report in respect of such survey referred to in sub-section (1) shall be forwarded to the Central Government and to the Authority.]Open in Lexace · Ask the AI about this section