Section 25(1) in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1966
(1)If the Government are of opinion that any antiquity mentioned in a notification issued under sub-section (1) of section 24 is in danger of being destroyed, removed, injured, misused or allowed to fall into decay or that, by reason of its historical or archaeological importance, it is desirable to preserve such antiquity in a public place, the Government may make an order for the compulsory purchase of such antiquity at its market value and the Director shall, thereupon, give notice to the owner of the antiquity to be purchased.
