Section 12 in The Assam Ancient Monuments and Records Act, 1959
12. Acquisition of protected monument.
- If the State Government 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.
