Section 13 in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004
13. Compulsory acquisition of a 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 provision of the Land Acquisition Act, 1894 (1 of 1894), as if the maintenance of protected monument were a public purpose within the meaning of that Act.
