Section 28(2) in THE TELANGANA ANCIENT AND HISTORICAL MONUMENTS AND ARCHAEOLOGICAL SITES AND REMAINS ACT, 1960
(2)Notwithstanding anything in sub-section (1) or in [See now the provisions of Central Act 30 of 2013 wherein this Act has been repealed] the Land Acquisition Act, 1894 (Central Act 1 of 1894), in determining the market value of any antiquity in respect of which an, order for compulsory purchase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 23 or under sub-section (1) of section 26, any increase in the value of the antiquity by reason of its being of historical or archaeological importance shall not be taken into consideration.MISCELLANEOUS.
