Section 13 in Telangana Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1960
13. Acquisition of protected monument.
- If the Government apprehend that a protected monument is in danger of being destroyed, injured, misused, or allowed to fall into decay, they may acquire the protected monument under the provisions of [the Land Acquisition Act, 1894 (Central Act 1 of 1894)] [See now the provisions of Central Act 30 of 2013 wherein this Act has been repealed.], as if the maintenance of the protected monument were a public purpose within the meaning of that Act.
