Section 27 in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960
27. Compensation for loss or damage.
- Any owner or occupier of land who has sustained any loss or damages 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 State Government for such loss, damages or diminution of profits.
