Section 19 in The Goa, Daman and Diu Ancient Monuments and Archaeological Sites and Remains Act, 1978
19. Power to acquire protected areas.
- If the Government is of opinion that any protected area contains any ancient monument or antiquity of any interest and value to the public, 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 the Act.
