Section 12(4) in The Tamil Nadu Ancient and Historical Monument and Archaeological Sites and Remains Act, 1966
(4)If any person or occupier of land included in a notification under sub-section (1) proves to the satisfaction of the Government that he has sustained loss by reason of such land being so included, the Government shall pay compensation in respect of such loss. West Bengal Section 11. -Same as section 10A of Jammu and Kashmir.
