Section 25(1) in Jharkhand Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 2016
(1)If the State Government apprehends that any antiquity mentiones in notification issued under sub-section (1) of Section 24, is in danger of being destroyed, removed, injured, misused or allowed to fall into decay or is of opinion that, by reason of its historical or archaeological importance, it is desirable to preserve such antiquity in a public place, the State Government may make an order or the compulsory acquisition of such antiquity and the director shall thereupon give notice to the owner of the antiquity to be acquired.
