Section 25(2) in Karnataka Ancient and Historical Monuments and Archeological Sites and Remains Act, 1961
(2)Notwithstanding anything contained in sub-section (1) or in the Land Acquisition Act, 1894, in determining the market value of any antiquity in respect of which an order of compulsory purchase is made under sub-section (1) of section 23, any increase in the value of the antiquity by reason of its being of historical or archeological importance shall not be taken into consideration.Miscellaneous
