Section 8 in The ANCIENT MONUMENTS PRESERVATION ACT, 1977(1920 A.D.)
8. Purchasers at certain sales and persons claiming through owner bound by instrument executed by owner.––
Every person who purchases, at a sale forarrears of land revenue or any other public demand, an estate or tenure in which issituated a monument in respect of which any instrument has been executed by theowner for the time being, under section 4 or section 5, and every person claimingany title to monument from, through or under an owner who executed any suchinstrument, shall be bound by such instrument.
