Section 29(1) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960
(1)No person shall be entitled to compensation in respect of any notification issued under sub-section (1) of section 17 unless within three months from the date on which such notification 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.
