Section 20 in The Punjab Ancient and Historical Monuments and Archaeological Remains & Sites Act, 1964
20. Power to acquire protected areas.
- If the Government is of opinion that any protected area contains any ancient and historical monument or antiquity of any interest and value, other than national interest and value, it may acquire such area under the provisions of the Land Acquisition Act, 1894 (Central Act 1 of 1894), as if the acquisition were for a public purpose within the meaning of that Act.Archaeological Excavations
