Section 22(4) in The Tamil Nadu Ancient and Historical Monument and Archaeological Sites and Remains Act, 1966
(4)When an order for the compulsory purchase of any antiquities is made under sub-section (3), such antiquities shall vest in the Government with effect from the date of the order. [Tamil Nadu-section 22; Andhra Pradesh-section 23; Karnataka-section 23; Madhya Pradesh;-section 22; Maharashtra-section 24; Punjab -section 23; Rajasthan-section 25.] State Amendment Jammu and Kashmir Archaeological excavation
