Section 10(1) in The ANCIENT MONUMENTS PRESERVATION ACT, 1977(1920 A.D.)
(1)If 2[the Government] apprehends that a protected monument is in danger of being destroyed, injured orallowed to fall into decay, 2[the Government] may proceed to acquire it under theprovisions of the Land Acquisition Act, as if the preservation of a protectedmonument were a “public purpose” within the meaning of that Act.
