Section 21 in Karnataka Ancient and Historical Monuments and Archeological Sites and Remains Act, 1961
21. Power to acquire a protected area.
- If the Government is of opinion that any protected area contains an ancient monument or antiquities of national interest and value, it may acquire such area under the provisions of the Land Acquisition Act, 1894, as if the acquisition were for a public purpose within the meaning of that Act.Protection of Antiquities
