Section 8(3) in The Tamil Nadu Ancient and Historical Monument and Archaeological Sites and Remains Act, 1966
(3)No order under sub-section (1) shall be made unless the owner or other person has been given an opportunity of making a representation against the proposed order. [Tamil Nadu-section 8; Andhra Pradesh-section 9; Assam -section 8; Gujarat-section 9; Madhya Pradesh-section 8; Maharashtra-section 9; Karnataka-section 9; Punjab -section 9; Rajasthan-section 7.]
