Section 20 in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964
20. Power to acquire protected area.
- If the State Government is of opinion that any State-protected area contains an ancient monument or antiquities of historical interest and value, it may acquire such area under the provisions of the Land Acquisition Act, 1894 (I of 1894), as if the acquisition were for a public purpose within the meaning of that Act.Archaeological Excavations
