Section 9(2) in The ANCIENT MONUMENTS PRESERVATION ACT, 1977(1920 A.D.)
(2)On the hearing of an application under sub-section (1), the District Judgemay summon and examine the owner and any person whose evidence appears tohim necessary, and may pass an order for the proper application of the endowmentor of any part thereof, and any such order may be executed as if it were the decreeof a Civil Court.
