Section 12 in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964
12. Compulsory acquisition of protected monuments.
- If the State Government apprehends that a State-protected monument is in danger of being destroyed, injured, misused or allowed to fall into decay, it may acquire the State-protected monument under the provisions of the Land Acquisition Act, 1894 (1 of 1894), as if the maintenance of the State-protected monument were a public purpose within the meaning of this Act.
