Section 27(2) in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1966
(2)Notwithstanding anything contained in sub-section (1) or in the Land Acquisition Act, 1894 (Central Act I 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 25, 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
