Section 12 in Telangana Ancient and Historical 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, and every person claiming any title to a monument from, through, or under, an owner who executed any such instrument, shall be bound by such instrument.
