Section 21 in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961
21. Acquisition of a protected area
- If the State Government is of opinion that any protected area contains an ancient or historical monument or antiquities of historical, archaeological or artistic importance, interest or value, it may acquire such area 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 acquisition thereof were for a public purpose within the meaning of that Act.
