Section 26 in The Goa, Daman and Diu Ancient Monuments and Archaeological Sites and Remains Act, 1978
26. Purchase of antiquities by Government.
(1)If the Government apprehends that any antiquity mentioned in a notification issued under sub-section (1) of section 25 is in danger of being destroyed, removed, injured, misused or allowed to fall into decay or is of opinion 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 acquisition of such antiquity at its market value and the Director shall thereupon give notice to the owner of the antiquity to be acquired.(2)Where a notice of compulsory acquisition is issued under sub-section (1) in respect of any antiquity, such antiquity shall vest in the Government with effect from the date of the notice.(3)The power of compulsory acquisition given by this section shall not extend to any image or symbol actually used for bonafide religious observances.
