Section 11 in The Assam Ancient Monuments and Records Act, 1959
11. Purchasers at certain sales and persons claiming through owner bound by instrument executed by owner.
- Every person who purchase at a sale, for arrears of land revenue or any other public demand, any land on which is situated a monument in respect of which any instrument has been executed by the owner for the time being under Section 4 or Section 5 and every person claiming any title to a monument from, through or under, an owner who executed such an instrument shall be bound by such an instrument.
