GUJARAT ACT No. 4 OF 1978
(First publislwtl after having received the assent of the Government
in the “Gujarat Government Gazette” on the 27th January, 1978)
An AM at amend the Gujarat Ancient Monuments and Archaeological
films and Remains Act, 1965‘
his hereby summit in the Twnntyweighth Year of the Republic of India
as follows :
L This ACT may 7&1: allied thin Gujarat Ancient Monuments and 3131*”
mhuaoluuiml Sim. than Remain; (Amendment) Act, 1977. W“
2. in tha» Gujarat Anni/eat Mnnuments and Archaeological Sites and Inmfiunflf
Remaim AC1. 19%, Hiker Wuhan 16, the following new section shall be fgzifiugz?
ingestedl namly :— XXV of
196i
16k. (1‘) Ifi‘n renpw‘f In)” any gmntectet’ll mnnumant hf which the State Pom nf
Gnvernment is the male Wham ma» Etatfi Gavel-mum is at, Opinion that um“ t
it is of local imputtancefiniy anti that the ownership therenf may be mm» m 3:362?
ferred,withaiut dstt‘imontm public interest, to the; local authority within prnmmfl
whom tmritflrialjmi‘sdiqtilmit; ix shunted, the Gmemmnt may, by an WWW
order publishin the aficial Ghmig, transfer the ownership of Sixth ff 1”“?
munumeut m sth laced authmitry with the 6mm: of that authurity, £ngng
subject ta such terms and conditions as my be specified in such order. Alumina.
fins.
(2% The local authority to which a protected monument is lraneihrred
under sub«tacti0n (I) shall maintain such menument.
(3) It" the S‘tameernment is satisfied that a protected manument. the
ownership 33f whinh in transferred to a local authority under mbewtttiun
{I}. is not being prnpierly maintained by the local authority 111 than the
Inca! authority has mmmitted breach of any of the terms and Whammy
npecifi‘e‘d in the ardnr made under sub-section (1) or that it is uthsrw‘ine
messary :0 win an it! publicintemst, it shall be lawful fer the State
Gmerninlrnt tan mhume the ownership of such prfltflcted mnument.
(4i Notwrhhstanfling the transfer of OWnership of any protester! manu-
ment to 219ml authmit‘y, the State Government may, fimm time to
time, issue wall diwctinns as it may think fit tn such local authnrity in
mgard to the mahrtamme and preservation of such protected mounumnt
am the lam authority shall camply with such directions.
(51 Naming in thin Minn shall apply to a protected monument of
the dmoription mentioned in, section 16.
Elrpimmiau.gln this samurai "local uuthurity” man: a municipal
mrputatinn, a municipality m- a District Panchayut constituted under
any Law fur the time being in force.
as k) Hes—3