Section 12 in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960
12. Purchasers at certain sales and persons claiming through owner bound by instrument executed by owner.
- Every person who purchases, at a sale for arrears of land revenue or any other public demand, any land on which is situated a monument in respect of which any instrument has been executed by the owner for the time being under section 5 or section 6, every person claiming any title to a monument from, through or under, an owner who executes any such instrument, shall be bound by such instrument.
