Section 7(2) in The Goa, Daman and Diu Ancient Monuments and Archaeological Sites and Remains Act, 1978
(2)On the hearing of an application under sub-section (1) The District Judge may, summon and examine the owner and any person whose evidence appears to him necessary and may pass an order for the proper application of the endowment or any part thereof, and any such order may be executed as if it were a decree of a civil court.
