Section 18(5) in The Ancient Monuments Preservation Act, 1904
(5)If the owner of any property proves to the satisfaction of the [Central Government] [Substituted by A.O. 1937. ] that he has suffered any loss or damage by reason of the inclusion of such property in a notification published under sub-section (1), the [Central Government] [Substituted by A.O. 1937. ] shall either-(a)exempt such property from the said notification;(b)purchase such property, if it be movable, at its market value; or(c)pay compensation for any loss or damage sustained by the owner of such property, if it to be immovable.
