LexSection 20 — Power to acquire a protected area.
The Ancient Monuments and Archaeological Sites and Remains Act, 1958
If the Central Government is of opinion that any protected area contains an ancient monument or antiquities of national interest and value, it may acquire such area under the provisions of the Land Acquisition Act, 1894 (1 of 1894), as if the acquisition were for a public purpose within the meaning of that Act.Open in Lexace · Ask the AI about this section