Section 11 in The Goa, Daman and Diu Ancient Monuments and Archaeological Sites and Remains Act, 1978
11. Purchasers at certain sales and persons claiming through owner bound by instrument or agreement executed by owner.
- Every person who purchases at a sale for arrears of land revenue or any other public demand, any land on which is situated a monument in relation to the guardianship of which an instrument has been executed by the owner for the time being under sub-section (3) of section 4 or in relation to the maintenance of which any agreement has been entered into by such owner under section 5 and every person claiming any title to the monument from, through or under an owner who executed such instrument or entered into such agreement shall be bound by such instrument or agreement, as the case may be.
