LexSection 27 — Compensation for loss or damage.
The Ancient Monuments and Archaeological Sites and Remains Act, 1958
Any owner or occupier of land who has sustained any loss or damage or any diminution of profits from the land by reason of any entry on, or excavations in, such land or the exercise of any other power conferred by this Act shall be paid compensation by the Central Government for such loss, damage or diminution of profits.Open in Lexace · Ask the AI about this section