Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] State of Tamilnadu - Subsection Section 20(b) in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1971 (b)any compensation payable by the Government under section 26 of the Act to the owner or occupier of the land excavated by the licensee.
