Section 8(1) in The Acquisition Of Certain Area At Ayodhya Act, 1993
(1)The owner of any land, building, structure or other property comprised in the area shall be given by the Central Government, for the transfer to and vesting in that Government under section 3 of that land, building, structure or other property, in cash an amount equivalent to the market value of the land, building, structure or other property.
