Section 12(1) in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961
(1)If the State Government apprehends that a protected monument is in danger of being destroyed injured, mutilated, defaced, altered, dispersed, removed, misused or allowed to fall into decay, the State Government may acquire it under and in accordance with the provisions of the [Land Acquisition Act, 1894 (Central Act 1 of 1894)] [Words 'Rajasthan Land Acquisition Act, 1953 (Rajasthan Act 24 of 1953)' Substituted by Notification No. F. 2(16)Law/2/2007, dated 8.10.2007 (Published in Rajasthan Gazette Extraordinary Part 4A, dated 9.10.2007) (w.e.f. 25.5.2007).] as if the preservation, maintenance and upkeep of the monument were a public purposes within the meaning of that Act.
