Section 12 in The Goa, Daman and Diu Ancient Monuments and Archaeological Sites and Remains Act, 1978
12. Acquisition of protected monument.
- If the Government apprehends that a protected monument is in danger of being destroyed, injured, misused or allowed to fall into decay, it may acquire the protected monument under the provisions of the Land Acquisition Act, 1894 (Central Act 1 of 1894), as if the maintenance of the protected monument were a public purpose within the meaning of that Act.
