Section 27(1) in The Gujarat Ancient Monuments and Archaeological Sites and Remains Act, 1965
(1)No person shall be entitled to compensation under sub-section (6) of Section 17 unless within three months from the date on which the notification issued under sub-section (1) of that section comes into force or within such further time as the State Government may in special circumstances allow, he makes a claim for the purpose in such manner as may be prescribed by the State Government.
