Section 19(1) in The ANCIENT MONUMENTS PRESERVATION ACT, 1977(1920 A.D.)
(1)If 2[the Government] apprehend that any object mentioned in a notification issuedunder section 18, sub-section (1) is in danger of being destroyed, removed, injuredor allowed to fall into decay, 2[the Government] may pass orders for the compulsorypurchase of such object at its market value, and the 3[Director, Archaeology] shallthereupon give notice to the owner of the object to be purchased.
