Section 7(2) in Jharkhand Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 2016
(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 any any such order may be executed as if it was a decree of the Civil Court.
