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[Cites 0, Cited by 0] [Section 31] [Entire Act]

NCT Delhi - Subsection

Section 31(1) in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004

(1)No person shall be entitled to compensation in respect of any order issued sub-section (1) of section 18 unless, within three months from the date on which such notification comes into force, or within such further time as the Government may in special circumstances allow, he makes a claim in the prescribed manner.