Section 8 in The Ancient Monuments Preservation Act, 1904
8. Purchasers at certain sales and persons claiming through owner bound by instrument executed by owner .-Every person who purchases, at a sale for arrears of land revenue or any other public demand, or at a sale made under the Bengal Patni Taluks Regulation, 1819 (Ben. Reg. VIII of 1819), an estate or tenure in 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 any such instrument, shall be bound by such instrument.
