Section 13 in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960
13. Acquisition of protected monuments.
- If the State Government apprehends that a protected monument is in danger of being destroyed, injured, misused or allowed to fall into decay, it may acquire the protected monument under the provisions of the Land Acquisition Act, 1894 or any law corresponding thereto in force in any part of the State, as if the maintenance of the protected monument were a public purpose within the meaning of that Act.
