Section 13 in The Punjab Ancient and Historical Monuments and Archaeological Remains & Sites Act, 1964
13. Acquisition of protected monuments.
- If the Goverment 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 provisions of the Land Acquisition Act, 1894 (Act I of 1894), as if the maintenance of the protected monument were a public purpose within the meaning of that Act.
