Section 34 in The Tamil Nadu Ancient and Historical Monument and Archaeological Sites and Remains Act, 1966
34. Recovery of amounts due to the Government. -Any amount due to the Government from any person under this Act may, on a certificate issued by the Director or an archaeological officer authorised by him in this behalf be recovered in the same manner as an arrear of land revenue. [Tamil Nadu-section 34; Andhra Pradesh-section 34; Gujarat-section 35; Karnataka-section 29; Madhya Pradesh-section 33; Maharashtra-section 37; Punjab -section 34; Rajasthan-section 36.]
