Section 15(27) in The Tamil Nadu Ancient and Historical Monument and Archaeological Sites and Remains Act, 1966
(27)Special provision as to compensation under section 17. -(1) No person shall be entitled to compensation under sub-section (6) of section 17 unless, within three months from the date on which the notification issued under sub-section (1) of that section comes into force, or within such further time as the State Government may in special circumstances allow, he makes a claim for the purpose in such manner as may be prescribed by the State.
