Section 12 in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004
12. Purchasers at certain sales and persons claiming through owner bound by instrument executed by owner.
- Every person who purchases at a sale, for arrears of land revenue or any other public demand, any land on which is situated a monument, in respect of which an instrument has been executed by the owner for the time being under section 5 or section 6, 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.
