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20C. Power to acquire a protectedarea.

Ifthe Central Government is of opinion that a protected area contains an ancient monument or antiquities of national interest and value, it may direct the State Government to acquire such area, or any part thereof, and the State Government may thereupon acquire such area or part under the Land Acquisition Act, 1894 (1 of 1894), as for a public purpose.]



Ancient Monuments Preservation Act, 1904 Back




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