Section 19 in The Tamil Nadu Ancient and Historical Monument and Archaeological Sites and Remains Act, 1966
19. Power to acquire a protected area. -If the Government are of opinion that any protected area contains an ancient monument or antiquities of regional interest and value, they may acquire such area under the provisions of 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. [Tamil Nadu-section 19; Andhra Pradesh-section 20; Gujarat-section 22; Jammu and Kashmir-section 20(c); Karnataka-section 21; Madhya Pradesh-section 20; Maharashtra-section 22; Orissa-section 22; Punjab-section 20; Rajasthan-section 21; West Bengal-section 19.]
