Section 23(3) in The Ancient Monuments And Archaeological Sites And Remains Act, 1958
(3)On receipt of a report under sub-section (1), the Central Government may make an order for the [compulsory acquisition of any such antiquities] [Substituted by Act 52 of 1972, Section 33, for " compulsory purchase of any such antiquities at their market value" (w.e.f. 5.4.1976). ].
