Section 26(2) in The Gujarat Ancient Monuments and Archaeological Sites and Remains Act, 1965
(2)Notwithstanding anything contained in sub-section (1) or in the Land Acquisition Act (I of 1894), in determining the market value of any' antiquity in respect of which an order for compulsory purchase in made under sub-section (1) of Section 24 any increase in the value of the antiquity by reason of its being of historical or of archaeological importance shall not be taken into consideration.
