Section 11 in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964
11. Purchasers at certain sales and persons claiming through owner bound by instrument executed by owner.
- Every person who purchases at a sale for arrears of land revenue or any other public demand any land on which is situated a monument in respect of which any instrument has been executed by the owner for the time being, under Section 4 or Section 5 and every person claiming any right, title or interest to or in a monument from, through or under an owner who executed any such instrument, shall be bound by such instrument.
