Section 11 in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961
11. Purchasers and persons claiming through owner bound by instrument
- Every person who purchases any land on which is situated a protected monument in respect of which any instrument has been executed by the owner for the time being under Section 4 or Section 5, and every person claiming any right, title or interest to or in a monument from, through or under an owner who executed any such instrument, shall be bound by such instrument.
