Section 23(4) in The Ancient Monuments And Archaeological Sites And Remains Act, 1958
(4)When an order for the [compulsory acquisition] [Substituted by Act 52 of 1972, Section 33, for " compulsory purchase" (w.e.f. 5.4.1976). ] of any antiquities is made under sub-section (3), such antiquities shall rest in the Central Government with effect from the date of the order.
