Section 29 in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004
29. Compensation for loss or damage.
- Any owner or occupier of land who has sustained any loss or damage or any diminution of profits from the land by reason or any entry on, or excavation in, such land or the exercise of any other power conferred by or under this Act shall be paid compensation by the Government for such loss, damage or diminution of profits.
