LexSection 13 — Acquisition of protected monuments.
The Ancient Monuments and Archaeological Sites and Remains Act, 1958
If the Central Government apprehends that a protected monument is in danger of being destroyed, injured, misused, or allowed to fall into decay, it may acquire the protected monument under the provisions of the Land Acquisition Act, 1894 (1 of 1894), as if the maintenance of the protected monument were a public purpose within the meaning of that Act.Open in Lexace · Ask the AI about this section