The Acquisition of Certain Area at Ayodhya Act, 1993

[Act No. 33 of 1993]

[3rd April, 1993.]

Contents
Title	Acquisition of Certain Area at Ayodhya Act, 1993
Sections	Particulars
Chapter I	PRELIMINARY
1.	Short title and commencement
2.	Definitions
Chapter II	Acquisition of The Area in Ayodhya
3.	Acquisition of rights in respect of certain area
4.	General effect of vesting
5.	Duty of person or State Government in charge of the management of the area to deliver all assets, etc.
6.	Power of Central Government to direct vesting of the area in another authority or body or trust
Chapter III	Management and Administration of Property
7.	Management of property by Government
Chapter IV	Miscellaneous
8.	Payment of amount
9.	Act to override all other enactments
10.	Penalties
11.	Protection of action taken in good faith
12.	Power to make rules
13.	Repeal and saving
The Schedule	Description of The Area