Section 26 in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964
26. Assessment of market value or compensation.
(1)The market value of any property which the State Government is empowered to purchase at such value under this Act or the compensation to be paid by the State Government in respect of anything done under this Act shall, where any dispute arises in respect of such market value or compensation, be ascertained in the manner provided in Sections 3, 5, 8 to 34, 45 to 47, 51 and 52 of the Land Acquisition Act, 1894 (I of 1894), so far as they can be made applicable.(2)Notwithstanding anything contained in sub-section (1) or in the Land Acquisition Act, 1894 (1 of 1894), in determining the market value of any antiquity in respect of which an order for compulsory purchase is made under sub-section (3) of Section 22 or under sub-section (1) of Section 24, any increase in the value of the antiquity by reason of its being of historical or archaeological importance shall not be taken into consideration.
