Section 10(4) in The ANCIENT MONUMENTS PRESERVATION ACT, 1977(1920 A.D.)
(4)If any person or occupier of land included in a notification under sub-section (1) proves to the satisfaction of the Government that he has sustained lossby reason of such land being so included, the Government shall pay compensationin respect of such loss.][(5) The Government may, by order, direct that any building constructed byany person within a protected area in contravention of provisions of sub-section
