Section 13 in Karnataka Ancient and Historical Monuments and Archeological Sites and Remains Act, 1961
13. Acquisition of protected monument.
- If the 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, as if the maintenance of the protected monument were a public purpose within the meaning of that Act.
