Section 8(2) in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004
(2)On the hearing of an application made under sub-section (1), the District Judge, Delhi may summon and examine the owner and any person whose evidence appears to him to be necessary, and may pass an order for the proper application of the endowment or any part thereof, and any such order shall be executed as if it were a decree of a civil court.
