Section 18(2) in The Tamil Nadu Ancient and Historical Monument and Archaeological Sites and Remains Act, 1966
(2)The Government may, by order, direct that any building constructed by any person within a protected area in contravention of the provisions of sub-section (1) shall be removed within a specified period and, if the person refuses or fails to comply with the order, the Director may cause the building to be removed and the person shall be liable to pay the cost of such removal. [Tamil Nadu-section 18; Andhra Pradesh-section 19; Gujarat-section 21; Karnataka-section 20; Madhya Pradesh-section 19; Maharashtra-section 21; Orissa-section 19; Punjab -section 19; Rajasthan-section 22.] State Amendments Gujarat
