Section 7(1) in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1966
(1)If any owner or other person competent to enter into an agreement under section 5 for the maintenance of a protected monument refuses or fails to enter into such agreement and if any, endowment has been created for the purpose of keeping such monument in repair or for that purpose among others, the Government may institute a suit in the [Chennai] [Substituted for the word 'Madras' by the Tamil Nadu Act 28 of 1996.] City Civil Court if the protected monument is situated in the Presidency town or in the Court of the district judge if the protected monument is situated elsewhere, or, if the estimated cost of repairing the monument does not exceed one thousand rupees, may make an application to the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] City Civil Court, or the Court of the district judge, as the case may be, for the proper application of such endowment or part thereof.
