Section 20 in THE TELANGANA ANCIENT AND HISTORICAL MONUMENTS AND ARCHAEOLOGICAL SITES AND REMAINS ACT, 1960
20. Power to acquire a protected area.
If the Government are of opinion that any protected area contains an ancient monument or antiquities of regionaI interest and value they, may acquire such area, under the provisions of [See now the provisions of Central Act 30 of 2013 wherein this Act has been repealed] the Land Acquisition Act, 1894 (Central Act I of 1894) as if the acquisition were for a public purpose within the meaning of that Act.ARCHAEOLOGICAL EXCAVATION.
