Section 8(1) in The Assam Ancient Monuments and Records Act, 1959
(1)If any owner or other person competent to enter into an agreement under Section 5 for maintenance of a protected monument refuses or fails to enter into such an agreement, the State Government may make an order providing for all or any of the matters specified in sub-section (2) of Section 5 and such order shall be binding on the owner or other persons and on every person claiming title to the monument from, through or under, the owner or such other persons.
