Section 26 in The Tamil Nadu Ancient and Historical Monument and Archaeological Sites and Remains Act, 1966
26. Compensation for loss or damage. -Any owner or occupier of land who has sustained any loss or damage or any diminution of profits from the land by reason of any entry on, or excavations in, such land or the exercise of any other power conferred by this Act shall be paid compensation by the Government for such loss, damage or diminution of profits. [Tamil Nadu-section 26; Andhra Pradesh-section 27; Assam -section 18; Gujarat-section 25; Madhya Pradesh-section 25; Maharashtra-section 27; Punjab -section 27; Karnataka-section 24; Orissa-section 18; Rajasthan-section 31.]
